Section 187(8) in The Chhattisgarh Municipalities Act, 1961
(8)[ Whoever begins any construction, alteration, addition or reconstruction without obtaining permission or giving the notice required by sub-section (2) or without furnishing the documents or affording information above prescribed, in any manner contrary to such orders of the Council as may be issued under this section or contrary to the provisions of sub-section (7), or in any other respect contrary to the provisions of this Act or any bye-laws in force thereunder, shall be punished with fine which may extend to one thousand rupees and in the case of continuing contravention of any of the aforesaid provision, with an additional fine which may extend to one hundred rupees for each day during which such contravention continues after conviction for the first such contravention:Provided that the Chief Municipal Officer may, without prejudice to his right to take proceedings for fine in respect of the contravention, require the owner by written notice,-(a)either to pull down or remove the work or if he so elects to effect such alterations therein as may be necessary to make it in conformity with the requirement as shown in the notice; or(b)who is erecting such building or executing such work or has erected such building or executed such work on or before such day as shall be specified in such notice, by a statement in writing subscribed by him or by an agent duly authorised by him in that behalf and addressed to the Chief Municipal Officer, to show sufficient cause why such building or work shall not be removed, altered or pulled down; or(c)on such day and at such time and place as shall be specified in such notice to attend personally or by an agent duly authorised by him in that behalf, and show sufficient cause why such building or work shall not be removed, altered or pulled down.(8-a) If such person fails to show sufficient cause, to the satisfaction of the Chief Municipal Officer, why such building or work shall not be removed, altered or pulled down, the Chief Municipal Officer may remove, alter or pulldown the building or work and the expenses thereof shall be paid by the persons.] [Substituted by M.P. Act No. 18 of 1997.]
