Section 179(3) in The Chhattisgarh Municipalities Act, 1961
(3)If any person who has purchased or taken on lease the additional lands, subject to stipulations referred to in sub-section (2), fails to observe such stipulations he shall, without prejudice to any liability which he may have incurred under the agreement of sale or lease of the said land, be liable to be punished with a fine which may extend to five hundred rupees.
