Section 339D in The Chhattisgarh Municipalities Act, 1961
339D. Punishment for abetment of the offence of illegal diversion of land or illegal colonization.
- [Whoever in the area of illegal colonization-(a)being an officer having power to sanction layout or sanction a map for the construction of a building grants sanction or approves such layout or the map; or(b)being an officer or the authority competent to sanction electrical or water supply connection grants such sanction with respect to the building in such area; or(c)being an officer under a primary duty to be so knowingly omits to report illegal diversion of land; or(d)being an officer or an employee responsible to take action against the illegal diversion of land, fails to take action; or(e)illegality influences the officers aforesaid in granting such sanction or in omitting to make a report of such illegal diversion of land, shall be punishable with imprisonment which may extend to three years or with a minimum fine of rupees ten thousand which may extend to rupees fifty thousand or with both:Provided that nothing contained in clause (b) shall apply to cases where the Chief Municipal Officer certifies that in pubic interest there is no objection to provide electrical and water supply connection to the building in the area of illegal diversion or illegal colonization,] [[Substituted by C.G. Act No. 16 of 2011, w.e.f. 2-1-2012. Prior to substitution Section 339-D stood as under:-'339-D. Punishment for abatement of the offence of illegal construction.-Whoever in the area of illegal diversion or illegal colonization,-(i)being an officer having power to sanction lay out or sanction a map for the construction of a building, grants sanction or approves such lay out or the map; or(ii)being an officer under primary duty to do so knowingly omits to report illegal diversion of land or illegal construction of a building in such an area to the proper authority; or(iii)being an officer or an employee responsible to take action against the illegal diversion of land or illegal colonization or illegal construction of a building in such an area fails to take action; or(iv)being an officer or the authority competent to sanction electrical or water supply connection grants such sanction with respect to the building in such area; or(v)illegally influences the officers aforesaid in granting such sanction or in omitting to make a report of such illegal diversion of land or construction of a building in such area shall be punished with simple imprisonment which may extend to six months or with fine or with both:Provided that nothing contained in clause (iv) shall apply to the cases where the Sub-Divisional Officer (Revenue) certifies that in the public interest there is no objection to provide electrical and water supply connection to the building in the area of illegal diversion or illegal colonization.']]
