Section 91(11) in Meghalaya Value Added Tax Act, 2003
(11)Whoever commits any of the acts specified in Sub-Section (1) to Sub-Section (10) and the offence is a continuing one under any of the provisions of the sub-section, shall, on conviction, be punished with daily fine not less than rupees one thousand during the period of the continuance of the offence in addition to the punishments provided under this section.
