Section 194(2) in The Chhattisgarh Municipalities Act, 1961
(2)(a)Any such owner or occupier putting up any such projection as aforesaid without such permission or in contravention of such orders, shall be punished with fine which may extend to two hundred and fifty rupees and if any such owner or occupier fails to remove any such projection as aforesaid in respect of which he has been convicted under this section, he shall be punished with further fine which may extend to five rupees for each day on which such failure or neglect continues.(b)Notwithstanding any proceedings which may be taken under clause (a), the Council may, by written notice, require the owner or occupier of any such building to remove or alter any such projection which has been constructed either without or contrary in any manner to, the permission or order given or issued by or on behalf of the Council.
