Section 252(2) in The Chhattisgarh Municipal Corporation Act, 1956
(2)If the owner of a cinematograph or other apparatus uses the apparatus or allows it to be used, or if any person takes part in any public dramatic performance, circus or pantomime or if the occupier of any premises allows those premises to be used, in contravention of the provisions of this section or of any condition of a licence granted under this section, he shall be liable to a fine not exceeding two thousand rupees and in the case of a continuing offence, to a future penalty of two hundred rupees for each day during which the offence continues, and his licence shall be liable to be revoked by the Commissioner.
