Section 292C(3) in The Chhattisgarh Municipal Corporation Act, 1956
(3)Whoever commits or abets the commission of any offence of illegal diversion or illegal colonization shall be punished with imprisonment of not less than three years and not more than seven years and with a minimum fine of one lac rupees, and the court may in passing the judgment in respect of any such offence order the accused to pay to the Municipal Corporation such amount of compensation as specified in the judgment, taking into consideration the amount required to be incurred towards the development of such illegal colony.
