Section 43(4) in The M.P. Accommodation Control Act, 1961
(4)[ If any landlord re-lets or transfers the whole or any part of any accommodation in contravention of the provisions of sub-section (3) or sub-section (4) of Section 23-G, he shall be punishable with imprisonment for a term which may extend to three months, or with fine, which may extend to one thousand rupees or with both] [Substituted by MP Act 27 of 1983, w.e.f. 16-8-1983.].
