Section 36(3) in The Manipur (Sales of Motor Spirit and Lubricants) Taxation Act, 1962
(3)Rules made under this Act may provide that a breach of any of them shall be punishable with fine not exceeding one thousand rupees or with imprisonment not exceeding three months or with both, and when the offence is a continuing offence, with a daily fine which may extend to one hundred rupees for every day during which the offence continues.
