Section 14 in The M.P. Rajya Suraksha Adhiniyam, 1990
14. Penalty for contravention of directions under Section 3, 4, 5, 6 or 13.
- If any person opposes or disobeys or fails to confirm to any direction issued under Section 3, 4, 5, 6 or 13 or abets opposition to or disobedience of any such direction he shall be punishable with imprisonment which may extend to three years but shall not, except for reasons to be recorded in writing, be less than four months, and shall also be liable to fine.
