Section 9 in The M.P. Govansh Vadh Pratishedh Adhiniyam, 2004
9. Penalties.
- Whoever contravenes or attempts to contravene or abets the contravention of the provisions of Sections 4, 5 and 6 shall be punished with imprisonment of either description for a term which may extend to three years, or with fine which may extend to ten thousand rupees or with both.
