Section 8(i) in The M.P. Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973
(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
