Section 86 in Manipur Land Revenue and Land Reforms Act, 1960
86. Compelling attendance of witnesses.
- If any person on whom a summons to attend as witness or to produce any document has been served fails to comply with the summons, the officer by whom the summons has been issued under section 85 may-(a)issue a bailable warrant of arrest;(b)order him to furnish security for appearance; or(c)impose upon him a fine not exceeding rupees twenty.
