Section 266 in The Chhattisgarh Municipal Corporation Act, 1956
266. Liability of warrantors.
- When any person has been discharged or acquitted of an offence on the grounds mentioned in clause (c) of Section 265 and the warranty proves to be incorrect or misleading, the warrantor shall be liable to be prosecuted for such offence and the provisions of Section 265 shall apply in a like manner as if he were himself the seller or storer, as the case may be.
