Section 302(2) in The M.P. Municipal Corporation Act, 1956
(2)Any person failing to comply with the terms of such notice shall be punishable with a fine which may extend to [five thousand rupees] [Substituted by M.P. Act No. 29 of 2003, for 'one thousand rupees.'] and if he fails to comply with the terms of such notice after the first day of his failure so to do, with further fine which may extend to [two hundred rupees] [Substituted by M.P. Act No. 29 of 2003, for the words 'fifty rupees.'] for every such day alter the first.
