Section 147 in Arunachal Pradesh Panchayat Raj Act, 1997
147.
Whosoever contravenes any of the provisions of this Act or rule made there under shall, if no other penalty is provided elsewhere in the Act for such contravention, be punishable with fine which may extend to two hundred rupees and, in the case of a continuing contravention with an additional fine which may extend to ten rupees for every day after the first during which he has persisted in the contravention.
