Section 336(2) in The M.P. Municipal Corporation Act, 1956
(2)Whosoever gives or delivers to any other person any such pictures, or printed or written matter mentioned in sub-section (1) with the intent that the same, or one or more thereof, should be affixed, inscribed, stencilled, delivered or exhibited as therein mentioned, shall on conviction be punished with imprisonment which may extend to three 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.
