Section 145 in The Chhattisgarh Municipalities Act, 1961
145. Failure to give notice of an increase of rent.
- Whosoever fails to give notice of an increase of rent required by sub-sections (1) and (2) of Section 143 or gives notice of an increase of rent which in substance is untrue, he shall be punishable with fine which may extend to two hundred rupees.
