Section 7 in The Chhattisgarh Sthaniya Nidhi Sampariksha Adhiniyam, 1973
7. Penalty for disobeying requisition under section 6.
(1)Any person who willfully neglects or refuses to comply with any requisition lawfully made upon him under clause (a) or clause (b) of sub-section (I) of section 6 shall be liable, on conviction before a Magistrate, to a fine, which may extent to five hundred rupees.(2)No proceedings under this section shall be instituted except on the written sanction of the Director.(3)Before giving such sanction under sub-section (2) the Director shall call upon the person against whom the proceeding are to be instituted to show cause why the sanction should not be given.(4)No court inferior to that of a Magistrate of the first class shall try any offence against this Act.
