Section 11(2) in The M.P. Vanaspati Rog Tatha Vinashi Kit Adhiniyam, 1972
(2)Any person convicted by a Magistrate for an offence specified in sub-section (1) tor the first time shall be liable to a fine not exceeding one hundred rupees or in default to a simple imprisonment for a period not exceeding ten days and if the same person is subsequently convicted for a like offence he shall be liable to fine not exceeding three hundred rupees or in default for a simple imprisonment for a period not exceeding one month for each such subsequent conviction.
