Section 183(6) in The Chhattisgarh Municipalities Act, 1961
(6)Whoever contravenes the provisions of sub-section (3) shall be punished with fine which may extend to five hundred rupees; and in the case of a continuing contravention with an additional fine which may extend to ten rupees for every day during which such contravention continued after the first conviction for the first such contravention.
