Section 234 in The Chhattisgarh Municipalities Act, 1961
234. Person responsible for causing nuisance.
- Every such owner, lessee or occupier of the premises or other person responsible for causing the nuisance shall forthwith comply with the directions of the notice, failing which the Council may, without prejudice to any penalty to which he may be liable under this Act, take such action for restraint, abatement and removal of the nuisance as may be considered necessary and realize the expenses incurred by the Council from the owner, lessee, occupier or the person or persons concerned in the manner provided in Chapter VIII.
