Section 72(2) in The Orissa Municipal Corporation Act, 2003
(2)If a person seats or votes as a Corporator or seats as a representative nominated under clause (b) of Section 6 before he has complied with requirement of the said section, he shall be liable in respect of each day on which he seats or votes, as the case may be, to a penalty of three hundred rupees to be recovered as arrear of tax under this Act.
