Section 456(a) in Arunachal Pradesh Municipal Act, 2007
(a)contravenes any provisions of any of the sections, sub-section, clauses, provisos or any other provision of this Act or,(i)with fine which may extend to such amount or with imprisonment which may extend to such period, as the State Government may by rules, provide and,(ii)in the case of continuing contravention or failure with an additional fine which may extend to such amount as the State Government may by rules provide for every day during which such contravention or failure continues after conviction for the first such contravention or failure :
