Section 339C(3) in The Chhattisgarh Municipalities Act, 1961
(3)Whoever commits or abets the commission of an offence of illegal diversion or illegal colonizations shall be punished with imprisonment of not less than three years and not more than seven years and with a minimum fine of one lac rupees, and the court may in passing the judgment in respect of any such offence order the accused to pay to the Municipal Council or the Nagar Panchayat, as the case may be, such amount of compensation as specified in the judgment, taking into consideration the amount required to be incurred towards the development of such illegal colony.
