Section 55 in Chhattisgarh State Rajmarg Adhiniyam, 2003
55. Unauthorised occupation of highway.
- Whoever(a)occupies or makes any encroachment on any highway in contravention of the provisions of sub-section (1) of Section 32; or(b)fails to comply with the notice served on him under sub- section (1) of Section 33 for no valid reason, shall on conviction, be punishable.(i)for first offence with fine which may extend to five thousand rupees and(ii)for a subsequent offence in relation to the same encroachment with fine which may extend to ten thousand rupees; and(iii)for persistent encroachment, imprisonment upto two months plus a further fine not exceeding five hundred rupees per day on which such occupation of the highway or encroachment continues.Explanation. - "Persistent encroachment" shall mean continuance or committing of encroachment by any person on the same portion or place of the highway for which he was punished earlier under sub-clause (b) (i) (ii) of this section.
