Section 5(b) in Chhattisgarh Municipal Corporation and Municipalities (Registration of Colonizer, Terms and Conditions) Rules, 2013
(b)The applicant, or any partner or trustee or director, as the case may be, has been-(i)convicted by a court in India of an offence punishable under Section 153-A or Section 171-E or Section 171-F or sub-section (2) or sub-section (5) of Section 505 of the Indian Penal Code, 1860 (No. 45 of 1860) or under the Protection of Civil Rights Act, 1955 (No. 22 of 1955) or under Section 125 of the Representation of the People Act, 1951 (No. 43 of 1951), or Sections 3 and 4 of the Dowry Prohibition Act, 1961 (No. 28 of 1961) or Section 10 or Section 11 of the Chhattisgarh Local Authorities (Electoral Offences) Act, 1964 (No. 13 of 1964), or for any cognizable offence punishable under any current Law of the land unless a further period of six years has elapsed since his release after undergoing the sentence;(ii)sentenced to imprisonment for a period of not less than two years;
