Section 10 in The M.P. Krishik Pashu Parirakshan Adhiniyam, 1959
10. Penalty for contravention of Section 4 (1) (a).
- Whoever contravenes the provisions of clause (a) of sub-Section (1) of Section 4, shall be punished with imprisonment of either description for a term which may extend to three years and with fine which may extend to one thousand rupees:Provided that except for special and adequate reasons to be recorded in the judgment of the Court such imprisonment shall not be less than six months and such fine shall not be less than three hundred rupees.
