Section 16 in Madhya Pradesh Bhumigat Pipe Line, Cable Evam Duct (Bhumi Ki Upyokta Ke Adhikaron Ka Arjan) Adhiniyam, 2012
16. Penalty.
- Whoever will fully obstructs any person in doing any of the acts authorised under section 5, section 6 or section 9 or will fully fills up, destroys, damages or displaces any trench or mark made under section 5, or will fully removes, damages or destroys the underground pipeline, cable and duct laid under section 6 or will fully does any act prohibited under section 7 shall be punishable with simple imprisonment which may extend to one month or with fine not exceeding rupees five thousand or with both.
