(1)Except as otherwise provided in this Code, any person who acts in contravention of the provisions of this chapter or rules made thereunder or who contravenes or fails to observe, any rules or custom entered in the Wajib-ul-arz or commits a breach of any entry entered in the Nistar Patrak shall be liable to such penalty not exceeding [five thousand] [Substituted by M.P. Act No. 19 of 2001 (w.e.f. 26-9-2001), for the words 'one thousand'.] rupees as the Sub-Divisional Officer may, after giving such person an opportunity to be heard, deem fit and the Sub-Divisional Officer may further order confiscation of any timber, forest produce, or any other produce which such person may have appropriated or removed from lands belonging to the State Government.(2)[ ***] [Deleted by M.P. Act No. 23 of 2018](3)Where the Sub-Divisional Officer passes an order imposing a penalty under this section, he may direct that the whole or any part of the penalty may be applied to meet the cost of such measures as may be necessary to prevent loss or injury to the public owing to such contravention, breach or non- observance.
