Section 28 in The Orissa Entertainment Tax Act, 2006
28. Penalty for entertainment which is prohibited or when authorization certificate thereof is revoked or suspended.
- Whoever holds any entertainment while it is prohibited under Sub-section (4) of Section 9 or while the certificate issued under Sub-section (1) of Section 14 for such entertainment remains suspended or revoked, shall be punishable with a fine not exceeding five thousand rupees.
