Section 440 in The Chhattisgarh Municipal Corporation Act, 1956
440. General penalty.
- Whoever contravenes any provision of this Act or rule, bye-law, regulation, licence, permission or notice issued thereunder or fails to comply with any requisition lawfully made under any such provision shall, if no penally is provided in any other provision of this Act for such contravention or be punished with fine which may extend to one thousand rupees and if the contravention or failure is a continuing one, with fine which may extend to two thousand rupees for every day on which such contravention or failure continues after the first conviction :Provided that when the notice or requisition fixes a time within which a certain act is to be done and no time is specified in this Act it shall rest with the Magistrate trying an offence under this section to determine whether the time so fixed was reasonable for purposes of compliance with the notice or requisition.Part-XII Chapter XXXIXElection Petitions
