Section 56(1) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993
(1)Whoever within the Gram Panchayat area causes any hindrance, obstruction or encroachment over any public street or open site or upon any drain in such street,-(a)by building or setting up any wall, fence, rail, post, stall, verandah, platform, plinth, step or any other structure; or(b)without written permission of the Gram Panchayat or contrary to the conditions mentioned in such permission by putting up any verandah, balcony, room or other structure so as to project over any public street or upon any drain in such street; or(c)by unauthorisedly removing earth, sand or other material from any site; or(d)by unauthorisedly cultivating any grazing or other land,may be punished with fine, which may extend to one thousand rupees and in case of continuing offense with further fine which may extend to twenty rupees for every day during which such encroachment, obstruction or projection continues after the date of first conviction for such offense.
