Section 260(3) in The Chhattisgarh Municipalities Act, 1961
(3)Upon a conviction being obtained in respect of any place under sub-section (2), the Magistrate shall, on the application of the Chief Municipal Officer or any officer authorised by him but not otherwise, order such place to be closed, and thereupon appoint persons or take other steps to prevent such place being so used ; and every person who so uses or permits the use of a place after it has been so ordered to be closed, shall be punished with fine which may extend to five rupees for each day during which he continues so to use, or permits such use of, the place after it has been so ordered to be closed.
