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State of Chattisgarh - Section
Section 434 in The Chhattisgarh Municipal Corporation Act, 1956
434. Certain offences punishable with fine.
- Whoever-(a)contravenes any of the provisions of this Act or of the rules or bye-laws made thereunder mentioned in the first column of the following table; or(b)fails to comply with any direction lawfully given to him or any requisition lawfully made upon him under any of the said provisions or rules or bye-laws,shall be punishable with fine which may extend to the amount mentioned in the third column of the said table.| Section, subsection or clause | Brief reference to subject matter | Maximum fine which may be imposed | Daily fine which may be imposed when theoffence is a continuing one |
| (1) | (2) | (3) | (4) |
| Section 203 | New building not be erected without drains. | Five thousand rupees | Two hundred rupees |
| Section 205 sub-section (1) | Owner of land to allow other to carry drainsthrough the land. | Five hundred rupees | Fifty rupees |
| Section 206 | Owner of drain to allow use thereof or jointownership therein to others. | Five hundred rupees | Fifty rupees |
| Section 208 | Resistance to order of the Commissionerregarding use of joint ownership of a drain. | Five hundred rupees | One hundred rupees |
| Section 209 | Resistance to Commissioner draining premises incombination. | Five hundred rupees | One hundred rupees |
| Section 210 | Resistance to the Commissioner constructingdrains of failure to maintain and keep in repair portion of adrain vesting in an owner. | Five hundred rupees | Fifty rupees |
| Section 211 | Resistance to the Commissioner affixing shaftsor pipes for ventilation of drains. | Five hundred rupees | One hundred rupees |
| Section 246 | Establishment of factory etc. without permissionof the Commissioner | Five hundred rupees | Five hundred rupees |
| Section 248 | Storing dangerous or offensive articles orcarrying on dangerous or offensive trades. | Five thousand rupees | Five hundred rupees |
| Section 254 sub-section (1) | Keeping open a private market without permission | Two thousand five hundred rupees. | Two hundred fifty rupees. |
| Section 254 sub-section (2) | Establishment, removal, opening re-establishmentor enlarging of private market without permission. | Five thousand rupees | Five hundred rupees. |
| Section 255 | Selling animals, meat etc. outside marketwithout a licence. | One thousand rupees | Five hundred rupees. |
| Section 257 sub-section (3) | Slaughter of animals without permission outsidemunicipal slaughter house. | Five thousand rupees | - |
| Section 259 | Sale of diseased or unwholesome animals orarticles intended for human food. | One thousand rupees for a first offence and fivethousand rupees for any subsequent offence. | - |
| Section 260 | Keeping adulterants in place where butter, ghee,etc. are manufactured. | One thousand rupees | - |
| Section 261 | Sale, etc. of notified article which is not ofprescribed standard of purity. | One thousand rupees for a first offence and fivethousand rupees for any subsequent offence. | - |
| Section 262 | Sale, etc. of substitutes | One thousand rupees for a first offence and fivethousand rupees for any subsequent offence. | - |
| Section 267 sub-section (3) | Removing, interfering or tampering with animal,food, drink, drug etc. seized and left in custody. | One thousand rupees | - |
| Section 272 | Failure to give information of existence | Five thousand rupees | - |
| Section 289 sub-section (1), clauses (a), (b)and (d) | Prohibition of burials etc. without permission. | Five thousand rupees | - |
| Section 289 sub-section (1) clause (c) | Burial or burning of any corpse at any otherplace which is not a burial or burning ground. | Five thousand rupees | - |
| Section 291 | Erection or re-erection of building incontravention of a town planning scheme. | Five thousand rupees | Five hundred rupees |
| Section 293 | Prohibition of erection or reerection ofbuildings without permission of the Commissioner. | Five thousand rupees | Five hundred rupees |
| Section 301 sub-section (1) | Notice to be given to the Commissioner oncompletion of building. | Five hundred rupees | - |
| Section 301 sub-section (4) | Prohibition of occupation of new or re-erectedbuilding without permission of the Commissioner. | Five thousand rupees | One hundred rupees |
| Section 309 sub-section (3) | Entering into or remaining in a building whichhas been declared unfit for human habitation. | Five thousand rupees | One hundred rupees |
| Section 310 sub-section (1) | Requisition to remove or repair building inruinous or dangerous state. | Five hundred rupees | Fifty rupees |
| Section 310 sub-section (3) | Entering into or remaining in ruinous ordangerous building from which occupants have been removed. | Two thousand rupees | One hundred rupees |
| Section 318 sub-section (1) | Prohibition of projections upon streets etc. | Two thousand rupees | One hundred rupees |
| Section 318 sub-section (2) | Requisition to remove the same. | Two thousand rupees | One hundred rupees |
| Section 324 | Requisition to alter ground floor doors, etc.opening on roads, or streets etc. | One thousand rupees | One hundred rupees |
| Section 325 | Requisition to remove projections upon streetsetc. | Two thousand rupees | Five hundred rupees |
| Section 328 sub-section (1) | Laying out of private streets otherwise than inaccordance with the permission of the Commissioner. | Five thousand rupees | Five hundred rupees. |