Section 118(3) in The Bihar and Orissa Local Self-Government Act, 1885
(3)If any person to whom a direction to demolish or alter any building is given under sub-section (2), clause (i) fails to obey the same, he shall be liable to fine which may extend, in the case of a masonry building, to one hundred rupees and, in the case of any other building, to twenty rupees, and to further fine which may extend, in the case of a masonry building, to ten rupees, and in the case of any other building, to two rupees, for each day during which he so fails alter the first day.
