Section 43(2) in The M.P. Accommodation Control Act, 1961
(2)If any person contravenes any of the provisions of sub-section (2) or sub-section (3) of Section 6, he shall be punishable with simple imprisonment for a term which may extend to six months, or with fine which may extend to a sum which exceeds the amount or value of unlawful charge claimed or received under the said sub-Section (2) or sub-section (3), as the case may/be, by five thousand rupees, or with both.
