Section 15 in The Orissa Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2007
15. Penalties.
- Whoever contravenes the provisions of this Actor the rules made thereunder shall, on conviction be punishable with imprisonment for a term which shall not be less than one year but which may extend to three years and with fine which may extend to rupees ten lakhs.(2)A penalty under this section may be imposed without prejudice to the penalty specified in any other law for the time being in force.
