Section 152(1) in The M.P. Public Health Act, 1949
(1)Any Executive Authority or any officer or servant of a local authority or of the Government, or any person appointed under Section 11 or Section 12 of this Act, who maliciously abuses any powers conferred on him by or under this Act, shall be punishable with imprisonment which may extend to one year or with fine which may extend to one thousand rupees or with both.
