Section 29(1) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
(1)If any person contravenes any of the provisions of the scheme which has come into force under Section 12 or does any act which causes damage to any of the works carried out under the scheme or fails to fulfil any liability imposed upon him under Section 20, he shall be punishable with imprisonment which may extend to one month or with fine which may extend to five hundred rupees or with both.
