Section 6 in Manipur Coaching Institute (Control and Regulation) Act, 2017
6. Penalty.
(1)The Registering Authority shall have such power which is vested in the' civil courts under Civil Procedure Code 1908 for consideration of any suit namely:-(i)to accept evidence with proof through affidavit;(ii)to summon and to enforce attendance of any person, and his examination on oath;(iii)to enforce production-of records;(iv)to, award cost.(2)In case of violation of any provision of this Act or the rules and notification issued under this Act, the coaching institute shall be liable to penalty as follows:-(i)Rupees twenty five thousand for the first offence.(ii)Rupees one lakh shall he for the second offence.(iii)In case of proof of allegations against the coaching institute after the second offence, the registration shall be cancelled by the Registering. Authority, after show-cause and giving sufficient opportunity of being heard Central Act No.5 of 1908Chapter - 4 Appellate Authority and Disposal of Complaints
