385A. [ Penalty for unlawful building. [Inserted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.]
- If the construction or reconstruction of any building or well -(a)is commenced without the permission of the Executive Officer: or(b)is carried on or completed otherwise than in accordance with the particulars on which such permission was based; or(c)is carried on or completed in contravention of any lawful order or in breach of any provision contained in this Act or in any rule or bye-law made hereunder or of any direction or requisition lawfully given or made; orif any alterations or additions required by any notice issued under Section 271 or Section 273 are not duly made; orif any person to whom a direction is given by the Executive Officer to alter or demolish a building or well under Section 273-A failed to obey such direction; the owner of the building or well or the said person as the case may be, shall be liable on conviction to a fine which may extend in the case of a building to five hundred rupees and in the case of a well or hut to fifty rupees and to a further fine which may extend in the case of a building to one hundred rupees and in the case of a well or hut to ten rupees, for each day during which the offence is proved to have continued after the first day].
