Section 7(1) in The M.P. Sthaniya Nidhi Sampariksha Adhiniyam, 1973
(1)Any person who wilfully neglects or refuses to comply with any requisition lawfully made upon him under clause (a) or clause (b) of sub-section (1) of Section 6 shall be liable, on conviction before a Magistrate to a fine which may extend to five hundred rupees.
