Section 142(2) in The M.P. Public Health Act, 1949
(2)In making a bye-law, the local authority may provide that a breach thereof shall be punishable,-(a)with fine which may extend to fifty rupees, and in case of a continuing breach with fine which may extend to fifteen rupees for every day during which the breach continues after conviction for the first breach; or(b)with fine which may extend to ten rupees for every day during which the breach continues after receipt of notice from the Executive Authority or the Health Officer to discontinue such breach.
