Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 226] [Entire Act]

State of Chattisgarh - Subsection

Section 226(2) in The Chhattisgarh Municipalities Act, 1961

(2)Whoever contravenes any of the provisions of sub-section (1) shall be punished with fine which may extend to twenty-five rupees, and with further fine which may extend to ten rupees for every day on; which such contravention continues after the date of the conviction for such offence.