Section 8 in The M.P. Maihar Sharda Devi Mela Adhiniyam, 1998
8. Penalties.
- Any person who-(a)makes any unauthorised construction within the Mela Area; or(b)uses any unauthorised place within the Mela Area as a latrine, urinal or dumping ground for waste; or(c)plies any profession, trade or selling without a licence obtained under the provisions of Section 5 or commits a breach of the conditions of such licence; or(d)contravenes any of the provisions of the Act or of any rules made under this Act; or(e)disobeys any order or directions in writing lawfully issued under this Act;shall be punishable on conviction with a fine which may extend to one thousand rupees and where the offence is a continuing or recurring one, with a further fine which may extend to two hundred rupees for every day on which such offence continues to be committed after the date of the first conviction.
