Section 14 in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005
14. Penalty on breach of order.
(1)On receiving a report from the Director to the effect that the order under rule 11 has been violated, the Government may, after issue of a thirty day's show cause notice to the holder of the mineral bearing land, impose fine up to five thousand rupees, which shall be paid within sixty days of the passing of the order.(2)In the event of a breach of the aforesaid orders continuing beyond the period specified in sub-rule (1), the Government may, by an order in writing under Sub-section (3) of Section 11 of the Act, fine the holder of the land with a daily fine not exceeding five hundred rupees during the continuance of the breach of the order till the order stipulated in sub-rule (1) is complied with.(3)The fines shall be recoverable from the holder of the land as arrear of land revenue.
