Section 10(4) in The Orissa Industries (Facilitation) Act, 2004
(4)Entrepreneur who fails to comply with the undertaking as furnished in the self-certification, shall be liable to pay fine amounting to rupees five thousand for the first such offence and rupees ten thousand for the second offence and if the offence is repeated thereafter such entrepreneur shall be liable for legal action as specified under the relevant provisions of applicable Acts and Rules or Orders or Instructions.
