Section 56 in Chhattisgarh State Rajmarg Adhiniyam, 2003
56. General provisions for punishment of offences.
- Whoever contravenes any provision of this Act or any rule or order made thereunder shall, if no other penalty is provided for the offence, on conviction, be punishable,-(a)for a first offence with fine which may extend to one hundred rupees; and(b)for a subsequent offence with fine which may extend to five hundred rupees.
