Section 44(f) in The M.P. Shops and Establishments Act, 1958
(f)if in any establishment there is any contravention of any section, rule or order for which no specific punishment is provided in this Act, the employer and the manager shall, on conviction, each be punished with fine which shall not be less than [fifty rupees] [Substituted by M.P. Act No. 10 of 1982.] and which may extend to [five hundred rupees;] [Substituted by M.P. Act No. 10 of 1982.]
