Section 50(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(1)A Market Committee and the Chairman thereof may impose the penalties of censure or of fine on any licensed market functionary or seller for contravention of any bye-law :Provided that the Market Committee shall not be competent to impose fine exceeding [two thousand] [Substituted by M.P. Act No. 28 of 2001 (w.e.f. 27-12-2001), for 'one hundred'.] rupees and the Chairman shall not be competent to impose fine exceeding [Five hundred] [Substituted by M.P. Act No. 28 of 2001 (w.e.f. 27-12-2001), for 'twenty'.] rupees :Provided further that no penalty shall be imposed under this section without giving the person concerned a reasonable opportunity of being heard.
