Section 8 in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973
8. Penalties for offences under the Act.
- Any person,-(a)who contravenes the provisions of Section 3; or(b)who contravenes the provisions of sub-section (2) of Section 7; or(c)who, being the holder of a licence granted under this Act in respect of any nursing home or clinical establishment, uses or allows such nursing home or clinical establishment to be used for unsocial or immoral purposes or both;shall be guilty of an offence and shall-(i)on conviction for a first offence be punishable with fine which may extend to [fifty thousand rupees] [Substituted for 'five hundred rupees' by M.P. Act No. 16 of 2008.]; and(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.
