Section 292H in The Chhattisgarh Municipal Corporation Act, 1956
292H. [ Punishment for not taking action against illegal colonization. [Inserted by C.G. Act No. 17 of 2011, dated 3.5.2011.]
- Any officer or servant subordinate to the Commissioner who has been authorized by him either to inspect, report, stop or to remove any construction on illegal colonization knowingly omits to take action against such illegal colonization or construction therein shall be punished with simple imprisonment which may extend to three years or with fine which may extend to ten thousand rupees or with both.]
