Section 292C(3) in The M.P. Municipal Corporation Act, 1956
(3)[ Whoever Commits or abets the commission of an offence of illegal diversion or illegal colonization shall be punished with an imprisonment of not less than three years and not more than seven years or with a minimum fine of ten thousand rupees or with both. Such offence shall be a cognizable offence.] [[Substituted by M.P. Act No 29 of 2003. Prior to substitution it read as under -'(3) Whoever commits or abets the commission of an offence of illegal diversion or illegal colonization shall be punished with simple imprisonment which may extend to six months or with a minimum fine of ten thousand rupees or with both.']]
