Section 658 in The Orissa Municipal Corporation Act, 2003
658. Penalty for breach of bye-laws or regulations.
- In making a bye-law or regulation the Corporation may provide that a breach thereof shall be punishable -(a)with fine which may extend to rupees two hundred and in case of a continuing breach, with the fine which may extend to rupees thirty for everyday during which the breach continues after conviction for the first breach; or(b)with fine which may extend to twenty rupees for every day during which the breach continues after receipt of notice from the Commissioner or any Corporation officer duly authorized in that behalf, to discontinue such breach.
