Section 656 in The Orissa Municipal Corporation Act, 2003
656. Power of Government to make rules.
(1)The Government may after previous publication, make rules to carry out all or any of the purposes of this Act and prescribe forms for any proceeding for which they consider that a form should be provided.(2)In making any such rule, the Government may provide that a breach thereof shall be punishable with fine which may extend to rupees one thousand and if the breach is a continuing one a further fine which may extend to rupees fifty for every day after the first day during which the breach was made.
