Section 60(b) in The Manipur Municipalities Act,1994.
(b)any executive officer or employee who acquires directly or indirectly any share or interest in any contract with, under, by or on behalf of a Nagar Panchayat or a Council except in so far as it relates to his own employment as executive, officer or an employee, shall be punishable with fine which may extend to five thousand rupees.
