Section 292C(5) in The M.P. Municipal Corporation Act, 1956
(5)[ Whoever commits an offence of illegal construction shall he punished with imprisonment of not less than three years and not more than seven years or with a minimum fine of ten thousand rupees or with both. Such offence shall be a cognizable offence.] [[Substituted by M.P. Act No 29 of 2003. Prior to substitution it read as under -'(5) Whoever commits an offence of illegal construction shall be punished with simple imprisonment which may extend to six months or with a minimum fine of one thousand rupees or with both.']]
