Section 183 in The Chhattisgarh Municipalities Act, 1961
183. Regular line of public street.
(1)A Council may, after giving not less than one month's notice of its intention so to do and having considered the objections, if any, received by it prescribe a line on each side of public street within the Municipal area to be called the regular line of the public street and may, from time to time in the like manner, prescribe a fresh line in substitution for the line so prescribed or any part thereof:Provided that no such regular line of public street shall be prescribed except with the previous sanction of the State Government:Provided further that if in the opinion of the State Government it is necessary to prescribe a regular line of a public street within the Municipal area and the Council has failed to prescribe the same in respect of such street so far, the State Government may, by a written requisition, require the Council to prescribe the same in respect of the said street within a period specified therein,(2)Notice under sub-section (1) shall be published by posting copies thereof in the street or part of the street to which it relates.(3)On the regular line of the public street being prescribed under sub-section (1)-(i)no person shall, except in accordance with the provisions of this Act, construct or reconstruct and building or portion thereof within such line;(ii)all open land or lands consisting of Khandher lying within such line shall be deemed to be part of the public street and shall vest in the Council.(4)The Council shall pay such reasonable compensation to the owner as may be determined in accordance with the provisions of Section 303 for loss which he may sustain in consequence of inclusion of his land in a public street but in assessing such compensation regard shall be had to the benefits accruing to that owner from the development of the land belonging to him and affected by such street.(5)In the event of contravention of sub-section (3), the Council-(a)shall direct that the construction of the building be stopped;(b)may, by written notice, require such building or portion thereof to be altered or demolished in accordance with the provisions of such notice within such reasonable time as may be specified therein.(6)Whoever contravenes the provisions of sub-section (3) shall be punished with fine which may extend to five hundred rupees; and in the case of a continuing contravention with an additional fine which may extend to ten rupees for every day during which such contravention continued after the first conviction for the first such contravention.(2)Powers to regulate buildings/etc.
