Section 242(1) in The Chhattisgarh Municipalities Act, 1961
(1)Whoever, being the owner or the occupier of any building and land, whether tenantable or otherwise, suffers the same to be in a fifty or unwholesome state, or in the opinion of the Council, a nuisance to persons residing in the neighbourhood; or over-grown with prickly-pear or rank and noisome vegetation and who shall not, within a reasonable time after notice, in writing, by the Council to cleanse, clear or otherwise to put such building or land in a proper State, have complied with the requisition contained in such notice, shall be punished with fine which may extend to twenty-five rupees, and with further fine which may extend to five rupees for every day on which the failure to comply with the said notice is continued after the date of the first conviction for such offence.
