Section 689(2) in The Orissa Municipal Corporation Act, 2003
(2)Any fine, costs, tax or other sum imposed, assessed or recoverable by a Magistrate under this Act, or any rules, bye-laws or regulations made thereunder shall be recoverable by such Magistrates as if it were a fine imposed under the Code of Criminal Procedure, 1973 and the same shall on recovery be paid to the Corporation.
