Section 56 in The Orissa Water Supply and Sewerage Board Act, 1991
56. General Penalty.
- Whoever contravenes the provisions of this Act or of the Rule or bye-law or fails to comply with any order issued under this Act or the Rule or bye-law, shall on conviction, be punished with fine which may extend to one thousand rupees, and with further fine which may extend to fifty rupees for every day on which such contravention or failure continues after the first conviction.
