Section 34 in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
34. Abatement of offence under Section 33 by an officer.
- Whoever, being an officer, directly or primarily incharge of supervising the proper working of public distribution system, knowingly omits to check and report, connives or abets the commission of the offence punishable under Section 33 shall be punished with imprisonment of either description which may extend to three years or with fine or both.
