Section 339C(5) in The M.P. Municipalities Act, 1961
(5)[ Whoever commits an offence 4 illegal construction shall be punished with imprisonment of not less than three years and not more than seven years or with minimum fine of ten thousand rupees or with both. Such offence shall be a cognizable offence.] [Substituted by M.P. Act No. 29 of 2003.]
