Section 26(1) in The M.P. State Aid to Industries Act, 1958
(1)If any Director, Managing Agent, Manager, Secretary or other officer of any company or other body corporate to which State Aid has been given, commits a breach of any order passed or rule made under this Act subject to which such State Aid has been given or of any provision of this Act or any condition notified under Section 14, he shall be liable to a fine which may extend to one thousand rupees.
