Section 49(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(1)Whoever in contravention of the provisions of Section 35 makes or recovers any unauthorised trade allowance shall on conviction, be punished with imprisonment which may extend to three months, or with fine which may extend to two hundred rupees or with both and in case of subsequent contravention with imprisonment which may extend to six months or with fine which may extend to five hundred rupees or with both.
