Section 7(2) in The M.P. Atyavashyak Seva Sandharan Tatha Vichchinnata Nivaran Adhiniyam, 1979
(2)Whoever contravenes, abets or attempts to contravene any of the provisions of clause (iii) of Section 6 shall, without prejudice to any penalty that may be imposable under any other enactment for the time being in force, be punishable with imprisonment for a term which may extend to three years and with fine which may extend to five thousand rupees.
