Section 24 in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972
24. Penalty for carrying on business without licence.
- Whoever carries on the business of money-lending without a licence or otherwise than in conformity with the terms and conditions of a licence shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.
