Section 288(2) in The M.P. Municipalities Act, 1961
(2)If the Court finds that a person has committed an offence punishable under sub-section (1), it may, if in its opinion the person is unable to earn a livelihood owing to physical infirmity or debility, or is otherwise a fit person to be committed to a poor-house, in lieu of passing a sentence, order that he be committed to a poor-house maintained by the Council or approved by the State Government, for such term and subject to such conditions as may be prescribed by rules made under this Act :Provided that no such order shall be made without giving the person in charge of the poor house an opportunity to submit objections and be heard in support of them if he so desires.
