Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 57 in The M.P. Rajmarg Adhiniyam, 2004

57. General provision for punishment of offences.

- Whoever contravenes any provision of this Act or of any rule or order made thereunder shall, unless otherwise provided for in this Act on conviction, be punishable-
(a)for a first offence with fine which may extend to one hundred rupees; and
(b)for a subsequent offence with fine which may extend to five hundred rupees.