Section 292I in The Chhattisgarh Municipal Corporation Act, 1956
292I. [ Colonizer's Responsibility towards Consumers. [Inserted by C.G. Act No. 17 of 2011, dated 3.5.2011.]
(1)Every colonizer, before advertising, whether directly or through an agent by whatever name called, for sale of plots/houses in a residential colony whether constructed, under construction or proposed to be constructed, shall file with the Commissioner a copy of the Brochure containing details of the plot/house/flat offered for sale, the terms of sale, the colonizer's title to the land, status regarding statutory permissions/consents required for the colony and such other relevant details.(2)Failure to comply with the requirement under sub-section (1) shall render the colonizer liable for fine which shall be computed at the rate of Rs. 1000/- for every day of default, subject to a minimum fine of Rs. 25,000/-.(3)Every colonizer, before receiving either directly or through and agent by whatever name called, payment from a buyer, shall execute, in the form as may be prescribed, an agreement with the buyer.(4)Failure to comply with the requirement under sub-section (3) shall render the colonizer liable for fine which may extend up to Rs. 25,000/-.(5)A person aggrieved by any order of the Commissioner passed under this Section may appeal to the District Court in the manner prescribed therefor.]
