Section 90(2) in The Orissa Development Authorities Act, 1982
(2)Any person who uses or permits the user of any land or building in contravention.of the provisions of Section 19 or in contravention of any terms and conditions prescribed by regulations made under the proviso to that section shall, on conviction, be punishable with simple imprisonment for a term which may extend to three months, or with fine which may extend to five thousand rupees, or with both, and in the case of continuing offence, with further fine which may extend to two hundred rupees for everyday, during which the offence continues after conviction.
