Section 99C in The Chhattisgarh Municipalities Act, 1961
99C. Punishment for contravention of Sections 99-A and 99-B.
(1)Any essential municipal officer or servant contravening any of the provisions of Sections 99-A and 99-B shall be punishable with imprisonment for a term which may extend to six months or with fine or with both.(2)An offence punishable under sub-section (1) shall be cognizable and the provisions of the Now [Code of Criminal Procedure, 1898 (No. 5 of 1898)] [Code of Criminal Procedure, 1973 (No. 2 of 1974).], with respect to the cognizable offence shall as far as may be, apply thereof.] [Inserted by M.P. Act No. 31 of 1973.]
