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[Cites 0, Cited by 0] [Section 434] [Entire Act]

State of Chattisgarh - Subsection

Section 434(2) in The Chhattisgarh Municipal Corporation Act, 1956

(2)Whoever after having been convicted of any offence under clause (a) or (b) of sub-section (1), continues to commit such offence shall be punished for each day after the first during which he continues so to commit offence, with fine which may extend to the amount mentioned in the fourth column of the said table.As applicable to the State of Chhattisgarh[Table] [Substituted by C.G. Act No. 18 of 2012, dated 1.8.2012.]
Section, subsection or clause Brief reference to subject matter Maximum fine which may be imposed Daily fine which may be imposed when theoffence is a continuing one
(1) (2) (3) (4)
Section 203 New building not be erected without drains. Five thousand rupees Two hundred rupees
Section 205 sub-section (1) Owner of land to allow other to carry drainsthrough the land. Five hundred rupees Fifty rupees
Section 206 Owner of drain to allow use thereof or jointownership therein to others. Five hundred rupees Fifty rupees
Section 208 Resistance to order of the Commissionerregarding use of joint ownership of a drain. Five hundred rupees One hundred rupees
Section 209 Resistance to Commissioner draining premises incombination. Five hundred rupees One hundred rupees
Section 210 Resistance to the Commissioner constructingdrains of failure to maintain and keep in repair portion of adrain vesting in an owner. Five hundred rupees Fifty rupees
Section 211 Resistance to the Commissioner affixing shaftsor pipes for ventilation of drains. Five hundred rupees One hundred rupees
Section 246 Establishment of factory etc. without permissionof the Commissioner Five hundred rupees Five hundred rupees
Section 248 Storing dangerous or offensive articles orcarrying on dangerous or offensive trades. Five thousand rupees Five hundred rupees
Section 254 sub-section (1) Keeping open a private market without permission Two thousand five hundred rupees. Two hundred fifty rupees.
Section 254 sub-section (2) Establishment, removal, opening re-establishmentor enlarging of private market without permission. Five thousand rupees Five hundred rupees.
Section 255 Selling animals, meat etc. outside marketwithout a licence. One thousand rupees Five hundred rupees.
Section 257 sub-section (3) Slaughter of animals without permission outsidemunicipal slaughter house. Five thousand rupees -
Section 259 Sale of diseased or unwholesome animals orarticles intended for human food. One thousand rupees for a first offence and fivethousand rupees for any subsequent offence. -
Section 260 Keeping adulterants in place where butter, ghee,etc. are manufactured. One thousand rupees -
Section 261 Sale, etc. of notified article which is not ofprescribed standard of purity. One thousand rupees for a first offence and fivethousand rupees for any subsequent offence. -
Section 262 Sale, etc. of substitutes One thousand rupees for a first offence and fivethousand rupees for any subsequent offence. -
Section 267 sub-section (3) Removing, interfering or tampering with animal,food, drink, drug etc. seized and left in custody. One thousand rupees -
Section 272 Failure to give information of existence Five thousand rupees -
Section 289 sub-section (1), clauses (a), (b)and (d) Prohibition of burials etc. without permission. Five thousand rupees -
Section 289 sub-section (1) clause (c) Burial or burning of any corpse at any otherplace which is not a burial or burning ground. Five thousand rupees -
Section 291 Erection or re-erection of building incontravention of a town planning scheme. Five thousand rupees Five hundred rupees
Section 293 Prohibition of erection or reerection ofbuildings without permission of the Commissioner. Five thousand rupees Five hundred rupees
Section 301 sub-section (1) Notice to be given to the Commissioner oncompletion of building. Five hundred rupees -
Section 301 sub-section (4) Prohibition of occupation of new or re-erectedbuilding without permission of the Commissioner. Five thousand rupees One hundred rupees
Section 309 sub-section (3) Entering into or remaining in a building whichhas been declared unfit for human habitation. Five thousand rupees One hundred rupees
Section 310 sub-section (1) Requisition to remove or repair building inruinous or dangerous state. Five hundred rupees Fifty rupees
Section 310 sub-section (3) Entering into or remaining in ruinous ordangerous building from which occupants have been removed. Two thousand rupees One hundred rupees
Section 318 sub-section (1) Prohibition of projections upon streets etc. Two thousand rupees One hundred rupees
Section 318 sub-section (2) Requisition to remove the same. Two thousand rupees One hundred rupees
Section 324 Requisition to alter ground floor doors, etc.opening on roads, or streets etc. One thousand rupees One hundred rupees
Section 325 Requisition to remove projections upon streetsetc. Two thousand rupees Five hundred rupees
Section 328 sub-section (1) Laying out of private streets otherwise than inaccordance with the permission of the Commissioner. Five thousand rupees Five hundred rupees.