Section 78 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
78. Penalty for breach of the provisions of this Act etc.
- Whoever contravenes any of the provisions of this Act, or any rule or regulation or bye-law made or scheme sanctioned thereunder shall if no other penalty is provided for such contravention, be punishable :(a)with imprisonment for a term which may extend to three months or with fine which may extend to one thousand rupees; or with both; and(b)in case of a continuing contravention, with fine which may extend to fifty rupees for each day after the first during which the contravention continues.
