Section 367(4) in Arunachal Pradesh Municipal Act, 2007
(4)Without prejudice to any other action that may be taken against any persons, whether owner or occupier contraventing any provision of this section, the Municipality may levy on such person such fine, not exceeding in each case rupees one hundred per square meter per month for the area under unauthorized use throughout the period during which such contravention continues as may be provided by regulations.
