Section 49(3) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(3)Whoever obstructs any officer in carrying out the inspection of accounts or holding an enquiry into affairs of a Market Committee or fails to obey any order issued under clause (d) of sub-section (1) of Section 54 shall, on conviction, be punished with fine which may extend to two hundred rupees for every day during which the offence continues.
