Section 11(1) in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972
(1)If a person,-(i)act in contravention of the prohibition or restriction contained in any notification issued under Section 3; or(ii)acts in contravention of the direction contained in a notice issued under Section 4 or fails to render assistance having been called upon to do so by notice issued under the said section; or(iii)acts in contravention of the declaration or direction contained in any notification issued under sub-section (i) of Section 8; or(iv)obstructs the entry of any person referred to in Section 6 as sub section (2) of Section 8; or(v)obstructs the carrying out of the preventive or remedial measures under sub-section (1) of Section 7 or sub-section (2) of Section 8; or(vi)does not place the vehicle at the disposal of the District Magistrate in pursuance of an order under sub-section (1) of Section 10 or acts in contravention of the provisions of subsection (5) of Section 10;shall be deemed to have committed an offence under this Act.
