Section 643 in The Orissa Municipal Corporation Act, 2003
643. Punishment for offence against Section 353.
(1)Whoever contravenes provisions of Sub-section (1) of Section 353 shall be punished with imprisonment of either description for a term, which may extend to one month, or with fine, which may extend to rupees one hundred or with both.(2)When any person is convicted under Sub-section (1) the Magistrate who convicts him may order the immediate removal of any building or the immediate discontinuance of the operation or use of land, in respect of which such conviction has been held.(3)If any order made under Sub-section (2) is disobeyed or the execution thereof resisted, the offender shall be punished, with imprisonment of either description for a term, which may extend to one month or with fine which may extend to rupees one hundred or with both.
