Section 129(2) in The Manipur Municipalities Act,1994.
(2)Any person who fails to comply with a requisition issued by the Nagar Panchayat or as the case may be, or ,he Council under the provisions of sub-section (1) shall be liable to a fine not exceeding five hundred rupees and to a further fine not exceeding one hundred rupees for every day during which the person continues to make such default after service on him of such requisition.
