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[Cites 0, Cited by 0] [Section 268] [Entire Act]

State of Chattisgarh - Subsection

Section 268(5) in The Chhattisgarh Municipalities Act, 1961

(5)Whoever uses or permits the use of any place without the licence required as aforesaid, or in contravention of any of the conditions or during the suspension or after the withdrawal of such licences, shall be punishable with fine which may extend to fifty rupees.