Section 49(6) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(6)Any person who fraudulently evades the payment of any fee or other sum due to the Market Committee under the provisions of this Act or the rules or bye-laws made thereunder or evades the payment due towards remuneration to any weighman or hammal, or demands remuneration without authority of the seller or buyer for his employment or demands remuneration otherwise than in accordance with the provisions of the rules and bye-laws made under this Act, shall, on conviction, be punished with fine which may extend to five hundred rupees and in case of continuing offence with a further fine which may extend to one hundred rupees for every day during which such offence is continued after conviction therefor.
