Section 360(5) in The M.P. Municipal Corporation Act, 1956
(5)If the said person returns within the limits of the city without the permission of the authority specified in sub-section (4) he shall be punishable with imprisonment for a term which may extend to six months, or with line which may extend to [one thousand rupees] [Substituted by M.P. Act No. 29 of 2003, for the words 'one hundred rupees'.], or with both.
