Section 28 in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
28. Creditor not to accept any payment against a debt discharged.
(1)No creditor shall accept any payment against any claim for a debt which has been discharged or deemed to have been discharged under this Act.(2)Whoever contravenes the provisions of sub-section (1) shall be punished with imprisonment which may extend to six months or fine which may extend to one thousand rupees or with both.(3)The Court convicting any person under sub-section (1) may in addition to the fine, direct such person to deposit the amount so accepted in the Court within a period to be specified in the order for being refunded to the debtor.
