Section 297 in The Chhattisgarh Municipalities Act, 1961
297. General penalty.
- Whoever does or omits to do an act in contravention of any provisions of this Act or the rules or bye-laws made thereunder or the conditions of a licence or permission granted by Council or any of its officers under the said provisions or rules or bye-laws shall, if such act or omission is not an offence under the said provision or rules or byelaws, be punished with fine which may extend to fifty rupees and with further fine which may extend to five rupees for every day on which such act or omission continues after the date of the first conviction.
