Section 288(3) in The Chhattisgarh Municipalities Act, 1961
(3)If the person committed to a poor-house under sub-section (2) escapes from it or commits a breach of any condition subject to which he was committed to the poor-house, he shall be punishable with imprisonment of either description for a term which may extend to six months, or with fine which may extend to one hundred rupees, or with both.
