Section 332(4) in The M.P. Municipal Corporation Act, 1956
(4)Whoever contravenes the provisions of sub-section (1) or omits to comply with the terms of a notice under sub-section (2) shall be punishable with fine which may extend to [five hundred rupees] [Substituted by M.P. Act No. 29 of 2003, for the words 'fifty rupees'.] and in case of a continuing contravention or omission with a further fine which may extend to [fifty rupees] [Substituted by M.P. Act No. 29 of 2003, for the words 'five rupees'.] for every day after the first during which are contravention or omission continues.
