Section 23 in The M.P. Agricultural Warehouse Act, 1947
23. Penalty.
- Any person who knowingly and wilfully infringes any of the provisions of requirements of this Act or the rules made thereunder shall on conviction by a Magistrate be liable to be punished with imprisonment for a term which may extend to three years, or with fine, or with both :Provided that an offence under this Act shall be compoundable with permission of the Court.
