Section 182(4) in The Chhattisgarh Municipalities Act, 1961
(4)Whoever divides land into building plots or uses land for building purposes or lays out or makes any such street either without giving the notice required by sub-section (1) or except in accordance with the orders of the Council under sub-section (1) or (2) or the provisions of sub-section (3), or in any manner contrary to the provisions of this Act or of any bye-law in force thereunder, shall be punished with fine which may extend to five hundred rupees and the Council may cause any such land so divided or used for building purposes or street so laid out or made, to be altered, demolished or removed and the expense thereby incurred shall be paid to it by the offender, and shall be recoverable in the same manner as an amount claimed on account of any tax recoverable under Chapter VIII.
