Section 428 in The Chhattisgarh Municipal Corporation Act, 1956
428. Penalties for breach of bye-laws.
(1)In making a bye-law under Section 427 the Corporation may provide that a breach or any abetment of a breach of it shall be punishable-(a)with fine which may extend to five thousand rupees and in the case of a continuing breach with fine which may extend to one hundred rupees for each day during which the breach continues after conviction for the first breach; or(b)with fine which may extend to [one hundred rupees] [Substituted 'ten rupees' by C.G. Act No. 18 of 2012, dated 1.8.2012.] for every day during which the breach continues after receipt of written notice from the Commissioner to discontinue the breach.(2)In lieu of or in addition to such fine, the Magistrate may require the offender to remedy the mischief so far as in his power.
