Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Manipur - Section Section 67 in The Manipur Highways Act, 1979 67. Penalty for causing damage to highway. - Whoever in contravention to Section 4(1) wilfully causes or allows any vehicles or animal in his charge to cause any damage to any highway, he shall be punishable with the fine which may extend Rs. 1,000.
