Section 49 in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
49. Penalty for contravention of other sections.
(1)Whoever in contravention of the provisions of Section 35 makes or recovers any unauthorised trade allowance shall on conviction, be punished with imprisonment which may extend to three months, or with fine which may extend to two hundred rupees or with both and in case of subsequent contravention with imprisonment which may extend to six months or with fine which may extend to five hundred rupees or with both.(2)Whoever contravenes any condition of a licence granted by a Market Committee shall, on conviction, be punished with fine which may extend to five hundred rupees.(3)Whoever obstructs any officer in carrying out the inspection of accounts or holding an enquiry into affairs of a Market Committee or fails to obey any order issued under clause (d) of sub-section (1) of Section 54 shall, on conviction, be punished with fine which may extend to two hundred rupees for every day during which the offence continues.(4)If any officer, servant or member of a Market Committee, when required to furnish information in regard to the affairs or proceedings of a Market Committee under clause (a) of sub-section (1) of Section 54,-(a)wilfully neglects or refuses to furnish any information; or(b)wilfully furnishes false information, shall, on conviction, be punished with fine which may extend to five hundred rupees.(5)Whoever in contravention of the provisions of sub-section (3) of Section 54 obstructs any authorised persons in seizing or taking possession of any books, records, funds or property of the Market Committee or fails to give delivery thereof to such person, shall, on conviction, be punished with fine which may extend to two hundred rupees.(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.(7)Whoever contravenes any provision of this Act or any rules or bye-laws made thereunder shall, if no other penalty is provided for the offence, be punished with fine which may extend to two hundred rupees.
