Section 16(1) in The Orissa Clinical Establishments (Control and Regulation) Act, 1990
(1)Any person who establishes or maintains a clinical establishment in contravention of the provision of Section 3 or who, being a certificate-holder, fails, without reasonable excuse, to keep or affix the certificate of registration in the clinical establishment in contravention of Sub-section (2) of Section 5, shall, on conviction, be punishable with fine which may extend to ten thousand rupees and where such person after being convicted under this section for any offence continues to commit the offence or commits it for the second or any subsequent time, he shall be punishable with imprisonment for a term which may extend to three years, or with fine which may extend to twenty thousand rupees or with both.
