Section 211 in The Chhattisgarh Municipalities Act, 1961
211. Power in respect of sewers, etc., unauthorisedly constructed, rebuilt or unstopped.
- The Council may, by written notice, require that any such sewers, drain, privy, water-closet, house-gully or cesspool on any land within Municipal limit constructed, rebuilt or unstopped-(a)after such land became part of a Municipality; and(b)either without the consent or contrary to the orders, directions or general regulations or bye-laws of the Municipality, or contrary to the provisions of any enactment in force at the time when it was constructed, rebuilt or unstopped;shall be demolished, amended or altered, as it may deem fit, by the person by whom it was so constructed, rebuilt or unstopped and every person so constructing, rebuilding or unstopping any such sewers, drain, privy, water-closet, house-gully, or cesspool, whether he does or does not receive such notice or does not comply therewith shall, in addition to any penalty to which he may be liable on account of such non-compliance, be punished with fine, which may extend to twenty-five rupees.
