Section 78 in Arunachal Pradesh Housing Board Act, 2014
78. Penalty for contravention of bye-laws.
- Whosoever contravenes a bye-law made under section 77 the contravention of which is prescribed as an offence shall, on conviction by competent court not below the rank of first class Judicial Magistrate, be punished with imprisonment for a term which may extend to one month or with fine which may extend up to rupees five thousand or with both.
