Section 185(3) in The M.P. Municipalities Act, 1961
(3)Whoever without such consent as is required by sub-section (1), makes or causes to be made, or disobeys the requirements of a notice given under sub-section (2) and suffers to remain any roof or wall of such materials as aforesaid shall be punished with fine which may extend to twenty-five rupees, and with further fine which may extend to ten rupees for every day on which the offence is continued after the date of the first conviction.
