Section 25(2) in The M.P. Anusuchit Jan Jati Sahukar Viniyam, 1972
(2)Where a contravention of any of the provisions of these Regulations or of any rule made thereunder of which a person is convicted consists of a mere omission to do a thing, the Court may, while convicting the offender, direct him to do the thing before an appointed day and may on failure of the offender to do the thing before the said day, pass an order suspending or cancelling his licence.
