Section 29 in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
29. Penalties.
(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.(2)If any person contravenes any rule or regulation made under this Act, or any order or direction made or given under such rule or regulation or resists or obstructs any person in the exercise or performance of any power, function or duty conferred or imposed upon him by or under this Act, he shall be punishable with fine which may extend to five hundred rupees.
