Section 644 in The Orissa Municipal Corporation Act, 2003
644. Punishment for offences under Section 551.
- Whoever contravenes provisions of Section 551 whether the person so offending be the owner or occupier of the premises in which a furnace is situated or the agent or some person employed by the owner or occupier for managing the same, shall be punished with fine which may extend, on a first conviction to rupees five hundred, and, on a second or subsequent conviction, to a sum equal to double the amount to which it might have extended on the last proceeding conviction.
