Section 7 in The M.P. Cinemas (Regulation) Act, 1952
7. Penalties.
- If the owner or person in-charge of a cinematograph uses the same or allows it to be used, or if the owner of occupier of any place permits that place to be used, in contravention of the provisions of this Act or the rules made thereunder, or of the conditions and restrictions subject to which any license has been granted under this Act, he shall be punishable with fine not exceeding rupees fifty thousand, and in the case of continuing offence, with a further fine not exceeding rupees five thousand for each day the offence continues.
