Section 11 in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972
11. Contravention of directions issued.
(1)If a person,-(i)act in contravention of the prohibition or restriction contained in any notification issued under Section 3; or(ii)acts in contravention of the direction contained in a notice issued under Section 4 or fails to render assistance having been called upon to do so by notice issued under the said section; or(iii)acts in contravention of the declaration or direction contained in any notification issued under sub-section (i) of Section 8; or(iv)obstructs the entry of any person referred to in Section 6 as sub section (2) of Section 8; or(v)obstructs the carrying out of the preventive or remedial measures under sub-section (1) of Section 7 or sub-section (2) of Section 8; or(vi)does not place the vehicle at the disposal of the District Magistrate in pursuance of an order under sub-section (1) of Section 10 or acts in contravention of the provisions of subsection (5) of Section 10;shall be deemed to have committed an offence under this Act.(2)Any person convicted by a Magistrate for an offence specified in sub-section (1) tor the first time shall be liable to a fine not exceeding one hundred rupees or in default to a simple imprisonment for a period not exceeding ten days and if the same person is subsequently convicted for a like offence he shall be liable to fine not exceeding three hundred rupees or in default for a simple imprisonment for a period not exceeding one month for each such subsequent conviction.(3)If a person has been convicted under this section for a contravention of the prohibition or restriction contained in the notification issued under Section 3, the plant of or soil or manure in respect of which such contravention has been committed may also be forfeited to the State Government.
