Section 237 in The Chhattisgarh Municipalities Act, 1961
237. Power to prohibit collection of inflammable materials or lighting fires.
- The Council may, where it appears to it to be necessary for the prevention of danger to life or property by public notice, prohibit all persons from stacking or collecting grass, cotton, wood, timber or other inflammable materials or placing mats or thatched huts or lighting fires, in any place or within any limits specified in the notice.
