Section 210(2) in The Manipur Municipalities Act,1994.
(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.
