Section 141 in The Manipur Municipalities Act,1994.
141. Penalty for disobeying requisition under sections 137, 138, 139 and 140.-
Any owner or occupier of a house or land who fails to comply with a requisition issued by the Nagar Panchayat or the Council under the provisions of section 137, 138, 139 or 140 shall be punishable With fine not exceeding one thousand rupees, and with a further fine not exceeding two hundred rupees for every day during which the default is continued after the expiry of eight days from the date of service on him of such requisition.
