Section 11E in The M.P. Nagarpalika Nirvachan Niyam, 1994
11E. Penalty for contravention of any order regarding requisition.
- If any person contravenes any order made under sub-rule (1) of Rule 11-B he shall, on conviction, be punished with imprisonment for a term which may extend to three months or with fine which may extend to rupees five hundred or with both.
