Section 343(3) in The M.P. Municipal Corporation Act, 1956
(3)Whoever in contravention of the provisions of this section, uses or employs any whistle, trumpet or other contrivance, shall be punishable with line which may extend to [five, hundred rupees] [Substituted by M.P. Act No. 29 of 2003, for the word 'fifty rupees'.], and with a further fine which may extend to [fifty rupees] [Substituted by M.P. Act No. 29 of 2003, for the word 'five rupees'.] for every day during which the offence is continued.
