Section 43(6) in The M.P. Accommodation Control Act, 1961
(6)If any person contravenes the provisions of [sub-section (1) or sub-section (2) of Section 39 or of sub-Section (2) of Section 40-A] [Substituted by M.P. Act 10 of 1965, Section 8.] he shall be punishable with simple imprisonment for a term which may extend to three months, or with fine which may extend to one thousand rupees, or with both.
