Section 210 in The Manipur Municipalities Act,1994.
210. Additional power to frame bye-laws in hill areas.-
(1)A Nagar Panchayat or Council whose municipality is wholly or in part situated in a hilly tract may, in addition to such bye-laws, as it may make under the preceding section frame bye-laws for resulting or prohibiting the cutting or destroying of tree; or shrubs or the making of excavations or removal of soil or quarrying, where such regulation or prohibition appears to the Nagar Panchayat or the Council to be necessary for any or all of following purposes:-(a)the maintenance of water supply;(b)the preservation of the soil;(c)the prevention of landslips;(d)the formation of ravines or torrents;(e)the protection of land against erosion or the deposit thereon of sand gravel' or stones;(f)the protection of the beauty or general appearance of the municipality.(2)The Nagar Panchayat or the Council may, by any bye-law framed under this section, declare that any person commiting a breach of any such bye-law, or failing to comply with any notice issued thereunder, shall be liable to fine which may extend to five hundred rupees and to a further fine, which may extend to two hundred rupees for each day after conviction during which the offence is continued.
