Section 26 in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958
26. Penalties.
- If any person contravenes any of the provisions of this Act or any rule or order made thereunder he shall be liable to imprisonment extending to six months or to a fine not exceeding rupees five thousand or both and in the case of continuing contravention to a further fine not exceeding rupees one thousand for each day during which the contravention continues.
