Section 250B(4) in The C.G. Land Revenue Code, 1959
(4)If the person to whom direction is issued under sub-section (2) fails to comply with the direction, he shall be punishable with imprisonment for a term which may extend to three years and with fine or with both, and such non-compliance of direction is a continuing one, with further fine which may extend to [five hundred rupees] [Substituted 'one hundred rupees' by C.G. Act No. 14 of 2011, dated 3.5.2011.] for everyday after the first during which the non-compliance is proved to have been persisted in.
