Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Meghalaya - Section Section 143 in Meghalaya Municipal Act, 1973 143. Penalty for refusing to pay toll. - wherever having rendered himself liable to the payment of toll refuses to pay the toll, shall be liable to a fine which may extend to fifty rupees.
