Section 458 in Arunachal Pradesh Municipal Act, 2007
458. Fine for not paying tax under chapter XVII.
- If any person erects, exhibits, fixes or retains any advertisement referred to in chapter XVII without paying any tax under that chapter, he shall be punished with fine which -(a)may extend to an amount equal to five times the amount payable as such tax and(b)shall not ordinarily be less than an amount equal to two times of such tax.
