Section 47(4) in The M.P. Vishesh Sashastra Bal Niyam, 1973
(4)If as i result of the proceedings described in sub-rule (3), it is proved that the accused is guilty of the offence or misconduct with which he was charged, he may be awarded any one or more of the punishments prescribed in Section 21 of the Act and Chapter VIII Part II of the Madhya Pradesh Police Regulations.
