Section 43 in The M.P. Accommodation Control Act, 1961
43. Penalties.
(1)If any person receives any rent in excess of the standard rent as specified in clause (1) of Section 7 or as fixed by the Rent Controlling Authority under Section 10, he shall be punishable with simple imprisonment for a term which may extend to three months, or with fine which may extend to a sum which exceeds the unlawful charge claimed or received in excess of the standard rent by one thousand rupees, or with both.(2)If any person contravenes any of the provisions of sub-section (2) or sub-section (3) of Section 6, he shall be punishable with simple imprisonment for a term which may extend to six months, or with fine which may extend to a sum which exceeds the amount or value of unlawful charge claimed or received under the said sub-Section (2) or sub-section (3), as the case may/be, by five thousand rupees, or with both.(3)If any tenant sub-lets, assigns or otherwise parts with the possession of the whole or part of any accommodation in contravention of the provisions of clause (b) of sub-section (1) of Section 12, he shall be punishable with fine which may extend to one thousand rupees.[(3-a) If any landlord re-lets or transfers the whole or any part of any accommodation in contravention of the provisions of sub-section (1) or sub-section (2) of Section 17, he shall be punishable with imprisonment for a term which may extend to three months, or with fine, which may extend to one thousand rupees, or with both.] [Inserted by MP Act 7 of 1985, w.e.f. 16-1-1985.](4)[ If any landlord re-lets or transfers the whole or any part of any accommodation in contravention of the provisions of sub-section (3) or sub-section (4) of Section 23-G, he shall be punishable with imprisonment for a term which may extend to three months, or with fine, which may extend to one thousand rupees or with both] [Substituted by MP Act 27 of 1983, w.e.f. 16-8-1983.].(5)If any landlord contravenes the provisions of sub-section (1) of Section 38, he shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to one thousand rupees, or with both.(6)If any person contravenes the provisions of [sub-section (1) or sub-section (2) of Section 39 or of sub-Section (2) of Section 40-A] [Substituted by M.P. Act 10 of 1965, Section 8.] he shall be punishable with simple imprisonment for a term which may extend to three months, or with fine which may extend to one thousand rupees, or with both.
