Section 339I in The Chhattisgarh Municipalities Act, 1961
339I. Colonizer's Responsibility Towards Consumers.
(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 Chief Municipal Officer 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 Rs. 25,000/-.(3)Every colonizer, before receiving either directly or through an 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 Chief Municipal Officer passed under this Section may appeal to the District Court in the manner prescribed therefor.
