Section 37(7) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(7)[ Any person prosecuted under clause (a) of sub-section (6) shall, on conviction, be punished with simple imprisonment for a term which may extend to six months or with fine of minimum ten thousand rupees or with both, and in the case of a continuing offence with further fine which may extend to one thousand rupees for every day during which the offence continues after conviction for the first offence.] [Substituted by C.G. Act No. 22 of 2010, dated 30.8.2010.]
