42. Penalty for breach of rules made under Section 41.
(1)The State Government may by such rules prescribe as penalties for the contravention thereof imprisonment for a term which may [extend to one year, or fine which may extend to one thousand rupees,] [Substituted by Section 7 of M.P. Act No. 9 of 1965.] or both.(2)Such rules may provide that penalties which are double of those mentioned in sub-section (1) may be inflicted in cases where the offence is committed after sunset and before sunrise, or after preparation for resistance to lawful authority, or where the offender has been previously convicted of a like offence.
