Section 18 in Manipur Conservation of Paddy Land and Wetland Act, 2014
18. Penalty.
- Any person who, in violation of the provisions of this Act, converts or reclaims any paddy land shall on conviction be punishable with imprisonment of either description for a term which shall not be less than three years but which may extend to five years and shall also pay fine which shall not be less than fifty thousand rupees but which may extend to two lakhs rupees.
