Section 231 in The Chhattisgarh Municipal Corporation Act, 1956
231. Occupier of premises to be primarily liable for certain offences against the Act.
- If an offence against any provision of Chapters XIII, XIV, XV or XVI or against any rules or bye-laws made under the provisions of this Act made in this behalf, has been committed on any premises to which a private supply of water is furnished by the Corporation, it may be presumed, until the contrary is proved, that such offence has been committed by the occupier of the said premises.
