Section 99C(2) in The Chhattisgarh Municipalities Act, 1961
(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.]
