Section 19 in The M.P. Society Registrikaran Adhiniyam, 1973
19. Recovery of penalty accruing under bye-law.
- Whenever by any bye-law duly made in accordance with the regulations of the society any pecuniary penalty is imposed for the breach of any regulations or bye-laws of the society such penalty, when accrued, may be recovered in any Court, having jurisdiction where the defendant shall reside, or the society shall be situated, as the governing body thereof shall deem expedient.
