Section 143(2) in The M.P. Public Health Act, 1949
(2)Whoever wilfully disobeys any direction lawfully given by any person or authority empowered under this Act or any rule or bye-law made thereunder to give such direction, or obstructs any person or authority in the discharge of any functions which such person or authority is required or empowered by this Act or any rule or bye-law made thereunder to discharge, or being required by this Act or any rule or bye-law made thereunder to supply any information, withholds such information or gives information which he knows to be false or which he does not believe to be true shall, if no other penalty is provided for the offence, be punishable with fine which may extend to one hundred rupees and if the breach is a continuing one, with fine which may extend to twenty rupees for every day after the first during which the breach is proved to have persisted in.
