Section 296 in The Chhattisgarh Municipalities Act, 1961
296. Punishment for disobedience to orders and notices not punishable under any other section.
- Whoever disobeys or fails to comply with any lawful direction given by any written notice issued by or on behalf of a Council under any power conferred by this Chapter or fails to comply with the conditions subject to which any permission was given to him by the Council under any power conferred shall, if the disobedience or failure is not an offence punishable under any other section be punished with fine which may extend to five hundred rupees, and in the case of a continuing offence with further fine which may extend to five rupees for every day on which the said disobedience or failure continues after the date of the first conviction:Provided that when the notice fixes a time within which a certain act is to be done, and no time is specified in the Act, it shall rest with the Magistrate to determine whether the time so fixed was reasonable time within the meaning of this Act.
