Section 80(3) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(3)In making any bye-law the Market Committee may direct that a breach thereof shall be punishable with fine which may extend to [one hundred rupees] [Substituted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).] and where the breach is a continuing one with further fine which may extend to five rupees for every day after first during which the breach is proved to have been persisted in.
