Section 141(6) in The M.P. Public Health Act, 1949
(6)In making a rule under any other provision contained in this Act, the Government may provide that a breach of such rule shall be punishable,-(i)with fine which may extend to two hundred rupees, and in case of a continuing breach, with fine which may extend to thirty rupees for every day during which the breach continues alter conviction for the first breach; or(ii)with fine which may extend to twenty rupees for every day during which the breach continues after receipt of notice from the Executive Authority or the Health Officer to discontinue such breach.
