Section 15 in Madhya Bharat Women's and Children's Institutions Licensing Act, 1954
15. Penalties for keeping unlicensed institutions.-
(1)Any person, who, without licence, owns, establishes, maintains or conducts a women's or children's institutions as a manager or assists anybody in establishing, maintaining or conducting such an institution, shall be liable to imprisonment which may extend to 3 months or to fine up to Rs. 1,000 or both.(2)The offences under above the sub-section shall be cognizable by police and non-compoundable.
