Section 61E in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
61E. Punishment for abetment of offense of illegal construction.
- Whoever in the area of illegal diversion or illegal colonization or illegal construction,-(i)being an officer having power to sanction layout or map for the construction of a building grants sanction or approves such layout or map; or(ii)being an officer under a primary duty to do so knowingly omits to report illegal diversion of land or illegal construction of a building in such an area to the proper authority; or(iii)being an officer or an employee responsible to take action against the illegal diversion of land or illegal colonization or illegal construction of a building in such an area fails to take action; or(iv)being an officer or the authority competent to sanction electrical or water supply connection grants such sanction with respect to the building in such an area; or(v)illegally influences the officers aforesaid in granting such sanction or in omitting to make a report of such illegal diversion of land or construction of building in areas;shall be punished with simple imprisonment which may extend to six months or with fine or with both :Provided that nothing contained in clause (iv) shall apply to the cases where the Collector, with the approval of the State Government, certifies that in public interest there is no objection to provide electrical and water supply connection to the building in the area of illegal diversion or illegal colonization.
