Section 428(1) in The M.P. Municipal Corporation Act, 1956
(1)In making a bye-law under Section 427 the Corporation may provide that a breach or any abetment of a breach of it shall be punishable-(a)[ with fine which may extend to [five thousand rupees] [Substituted by M.P. Act No. 1 of 1979.] and in the case of a continuing breach with fine which may extend to [one hundred rupees] [Substituted by M.P. Act No. 29 of 2003, for the words 'ten rupees'.] for each day during which the breach continues after conviction for the first breach; or](b)with fine which may extend to ten rupees for every day during which the breach continues after receipt of written notice from the Commissioner to discontinue the breach.
