Section 17 in Manipur (Village Authorities in Hill Areas) Act, 1956
17. Obligation to assist Village Authorities.
(1)Every person shall be bound to render, to a Village Authority performing the functions under this Act, all the assistance which he is bound to render to a police officer under section 42 of the Code of Criminal Procedure, 1898 (5 of 1898), and every person who refuses or neglects to comply with any requisition for such assistance shall be punishable with fine may extend to-(a)two hundred rupees, where the sentence passed by a Village court; or(b)five hundred rupees, where the sentence is passed by the court of a sub-divisional magistrate.(2)Against an order passed under sub-section (1) an appeal shall lie-(a)to the court of sub-divisional magistrate, where the order is passed by a village court;(b)to the court of session, where the order is passed by the court of the sub-divisional magistrate,within period of thirty days from the date of such order or within such longer period as the appellate court may allow:Provided that no appeal shall lie in any case in which a village court passes a sentence of fine not exceeding twenty rupees or in any case in which the court of a sub-divisional magistrate passes a sentence of fine not exceeding one hundred rupees.
