Section 8(ii) in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973
(ii)on conviction for a second or subsequent offence be punishable with rigorous imprisonment for a term which may extend to three months and shall in addition be liable to fine which may extend to [one thousand rupees] [Substituted for 'twenty-five rupees' by M.P. Act No. 16 of 2008.] for every day for which the offence continues after conviction.
