Section 456 in Arunachal Pradesh Municipal Act, 2007
456. Punishment for certain offence.
- Whoever -(a)contravenes any provisions of any of the sections, sub-section, clauses, provisos or any other provision of this Act or,(i)with fine which may extend to such amount or with imprisonment which may extend to such period, as the State Government may by rules, provide and,(ii)in the case of continuing contravention or failure with an additional fine which may extend to such amount as the State Government may by rules provide for every day during which such contravention or failure continues after conviction for the first such contravention or failure :Provided that in the case of a Class 'A' Municipal Council or a Class 'B' Municipal Council or a Class 'C' Municipal Council or Nagar Panchayat, the amount to which the fine may extend for various offences shall be such as the State Government may by rules, provide and in the case of continuing contravention or failure the daily additional fine may extend to one tenth of the maximum amount of fine provided for such class of municipalities in such rules.
