Section 360(1) in The M.P. Municipal Corporation Act, 1956
(1)Whoever, in any street or public place within the limits of the Corporation, begs for alms, or exposes, or exhibits with the object of exciting or extorting alms any deformity, disease or bodily ailment or any offensive sore or wound, shall be punishable with imprisonment which may extend to three months, or with a fine not exceeding [five- hundred rupees] [Substituted by M.P Act No. 29 of 2003, for the words 'fifty rupees'.], or with both.
