Section 340(1) in The M.P. Municipal Corporation Act, 1956
(1)Subject to the provisions of any other Act for the time being in force, whoever, without the permission of the Commissioner pickets animals or collects carts on any street, or uses any street as a halting place for vehicles or animals of any description or as a place of encampment, or causes or permits animals to stray, shall be punishable with fine which may extend to [two hundred rupees] [Substituted by M.P. Act No. 29 of 2003. for the words 'twenty rupees'.].
