Section 208(5) in The Chhattisgarh Municipalities Act, 1961
(5)If the owner or occupier of a building or land inspite of service of notice or order under this section fails to carry out the work mentioned therein within the period specified in the notice or order, as the case may be, shall be punished with a fine which may, extend to one thousand rupees and in case he does not pay the fine with imprisonment which may extend to three months:Provided that without prejudice to the right to take proceedings to the punishment in respect of the contravention of this section the Council may get the said work done through its agency and recover the cost incurred in connection therewith, from the owner or occupier thereof, as the case may be, in the manner provided in Chapter VIII.] [Inserted by M.P. Act No. 7 of 1988.]
