Section 106 in The Manipur Municipalities Act,1994.
106. Municipality may compound with livery stable keepers.-
The municipality, may compound for any period not exceeding one year, with livery stablekeepers and other persons keeping carts, carriages or animals for hire, for a certain sum to be paid for the carts, carriages or animals so kept by such person in lieu of the licence fees specified in any order made by the municipality.
