LexSection 122 — Penalty for disobeying requisition under section 116, 117, 118 or 119.
The Manipur Municipalities Act, 1994
Whoever, being the owner or occupier of any house on land within a municipality, fails to comply with a requisition issued by the Nagar Panchayat or as the case may be, the Council under the provisions of section 116, 117, 118 or 119 shall be punishable with fine not exceeding two thousand rupees, and with a further fine not exceeding one hundred rupees for every day during which the default is continued after the first conviction.Open in Lexace · Ask the AI about this section