Section 16(a) in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
(a)[ he shall be punishable with imprisonment which may extend to two years or with fine which may extend to [twenty-five thousand rupees] [Substituted by M.P. Act No. 16 of 1990 (w.e.f. 21-8-1990).] or with both].
