Section 292D in The Chhattisgarh Municipal Corporation Act, 1956
292D. [ Punishment for abetment of the offence of illegal diversion of land or illegal colonization. [Substituted by C.G. Act No. 17 of 2011, dated 3.5.2011.]
- Whoever in the area of illegal colonization --(a)Being an officer having power to sanction layout or sanction a map for the construction of a building grants sanction or approves such layout or the map; or(b)Being an officer or the authority competent to sanction electrical or water supply connection grants such sanction with respect to the building in such area; or(c)Being an officer under a primary duty to do so knowingly omits to report illegal diversion of land; or(d)Being an officer or an employee responsible to take action against the illegal diversion of land, fails to take action; or(e)Illegally influences the officers aforesaid in granting such sanction or in omitting to make a report of such illegal diversion of land;shall be punished with imprisonment which may extend to three years or with a minimum fine of rupees ten thousand which may extend to rupees fifty thousand or with both:Provided that nothing contained in clause (b) shall apply to cases where the Commissioner certifies that in public interest there is no objection to provide electrical and water supply connection to the building in the area of illegal diversion or illegal colonization.]
