11FF. [ Penalty for contravention of provisions of Section 2-A and Section 3 (1) (c) of the Act. [Inserted by M.P. Act No 30 of 1982.]
- Whoever contravenes the provisions of Section 2-A or clause (c) of sub-section (1) of Section 3 shall be punishable with fine which may extend to [two thousand rupees] or if he has previously been convicted of an offence under Section 2-A or clause (c) of sub-section (1) of Section 3, as the case may be, with fine which may extend to [five thousand rupees] [Substituted by M.P. Act No. 13 of 2001 (w.e.f. 20-4-2001), for 'five hundred rupees'.].]
