Section 26(3) in Manipur (Village Authorities in Hill Areas) Act, 1956
(3)When a person has been sentenced to imprisonment under sub-section (1) in default of payment of fine, if such fine be not paid within ten days of the passing of the sentence or within such further time, if any, as the village court may allow, the court may cause him to be arrested and may commit him to the nearest jail to serve his sentence:Provided that notwithstanding anything contained in the Indian Penal Code (45 of 1860)-(a)the fine imposed by a village court shall not be realised from any person who has served his term of imprisonment under this section;(b)the person serving his term of imprisonment shall be forthwith released, if the fine is paid before the expiry of the term of imprisonment:Provided further that no woman shall be sentenced to imprisonment in default of payment of fine.
