Section 463 in Arunachal Pradesh Municipal Act, 2007
463. Punishment of imprisonment in default of payment of fine.
- In every case where under this Act an offence is punishable with fine or with imprisonment or fine or with both and a person is sentenced by a Court having jurisdiction to pay a fine it shall be competent for such Court to direct that in default of payment of fine, he shall suffer imprisonment for such term or as the case may be such further term, not exceeding six months as the Court may fix.
