Section 16 in Madhya Pradesh Motor Vehicles Taxation Act, 1947
16. Penalty for certain offences.- Whoever-
(a)uses or keeps for use a motor vehicle in respect of which the tax under this Act has not been paid, or[(b) uses a motor vehicle in contravention of the terms and conditions prescribed under the proviso to sub-section (2) of section,]2(c)delivers a declaration or additional declaration under section 8 or 9, as the case may be, wherein the particulars required by or under this Act to be therein set forth are not fully and truly stated, or[(d) fails to stop and fails to keep a vehicle stationary as required under section 14 or obstructs any authority or officer in the exercise of powers under section 14 or section 15,]3[shall be punishable with fine which shall not be less than the composition feeleviable under section 18 and, in the event of such person having been previously convicted of an offence under this Act or any rule made thereunder, with fine which shall not be less than twice the amount of fee so leviable.]4
