Section 290(2) in The M.P. Municipal Corporation Act, 1956
(2)Whoever carries a corpse along a route prohibited by the Commissioner or in a manner likely to cause annoyance to the public, [shall be punishable with imprisonment which may extend to one month, or with fine which may extend to one thousand rupees or with both] [Substituted by M.P. Act No. 29 of 2003, for the words 'shall be punishable with fine which may extend to ten rupees'.].Part-VI Lands, Buildings and Streets
