Section 12 in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
12. Punishment of officer of works department for abetting offences under Section 11.
- Whoever, being an officer of a works department, having authority to accept the supplies made by the contractor in pursuance of an order of supply given to him, abets the offence punishable under Section 11 knowingly by accepting the supply of goods, plants, machinery, tools, spares or other materials or equipments shall be punished with imprisonment of either description which may extend to three years or with fine or both.
