99C. [ Punishment fur contravention of Sections 99-A and 99-B. [Inserted by M.P. Act No. 31 of 1973.]
(1)Any essential municipal Officer or servant contravening any of the provisions of Sections 99-A and 99-B shall be punishable with imprisonment for a term which may extend to six months or with fine or with both.(2)An offence punishable under sub-section (1) shall be cognizable and the provisions of the Code of Criminal Procedure, 1898 (No. 5 of 1898), with respect to the cognizable offence shall as far as may be, apply thereof.]
