Section 437 in The Chhattisgarh Municipal Corporation Act, 1956
437. Penalty for obstruction.
- Any person who wilfully obstructs any Corporation authority, or any Corporation officer or servant, of any person authorised by any Corporation authority in the exercise of powers conferred by this Act or any rules or bye-laws made thereunder shall be punished with imprisonment for a term which may extend to one month or with fine which may extend to five thousand rupees or with both.
