Section 12(9) in Lai Autonomous District (Village Councils) Act, 2007
(9)Utilization of fine etc. :(a)The amount of fine mentioned in Sub-section (6) and cash cornpensati9Il mentioned in Sub-section (8) may be spent by the persons performing collective works in any manner they think fit and proper.(b)The Secretary of the Village Council shall keep the accounts of receipt expenditures of fine and compensation, and any persons shall be at liberty to inspect the accounts.
