Section 96(2) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(2)In making bye-laws under sub-section (1) the Panchayat may direct that a breach thereof shall be punishable with a line which may extend to two hundred fifty rupees and in the case of the continuing breach with a further fine which may extend to live rupees for every day during which the breach continues alter the first conviction.
