Section 288(2) in The Chhattisgarh Municipalities Act, 1961
(2)If the Court finds that a person has committed an offence punishable under sub-section (1), it may, if in its opinion the person is unable to earn a livelihood owing to physical infirmity or debility, or is otherwise a fit person to be committed to a poor-house, in lieu of passing a sentence, order that he be committed to a poor-house maintained by the Council or approved by the State Government, for such term and subject to such conditions as may be prescribed by rules made under this Act:Provided that no such order shall be made without giving the person in charge of the poor-house an opportunity to submit objections and be heard in support of them if he so desires.
