Section 360(3) in The M.P. Municipal Corporation Act, 1956
(3)If the person committed to a poor-house under sub-section (2) escapes from it or commits a breach of any conditions subject to which he was committed to the poor-house, he shall be punishable with imprisonment for a term which may extend to six months, or with fine 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.
