Section 49(5) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(5)Whoever in contravention of the provisions of sub-section (3) of Section 54 obstructs any authorised persons in seizing or taking possession of any books, records, funds or property of the Market Committee or fails to give delivery thereof to such person, shall, on conviction, be punished with fine which may extend to two hundred rupees.
