Section 17(1) in Manipur (Village Authorities in Hill Areas) Act, 1956
(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.
