Section 428(1) in The Chhattisgarh Municipal Corporation Act, 1956
(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.
