Section 80(4) in The M.P. Vanijyik Kar Adhiniyam, 1994
(4)In making any rule the State Government may direct that-(a)a breach thereof shall be punishable with fine not exceeding five hundred rupees, and if the offence is a continuing one, with a fine not exceeding twenty five rupees for every day the offence continues; and(b)in respect of contravention of any rule, the Commissioner may impose a penalty not exceeding five hundred rupees :Provided that no such penalty shall be imposed without giving the person concerned reasonable opportunity of being heard.
