Section 617(6) in The Orissa Municipal Corporation Act, 2003
(6)Whenever any person is convicted of an offence in respect of the failure to obtain a licence or permission required by the provisions of this Act or any rule or regulation or bye-law made under this Act, the Magistrate shall in addition to any fine which may be imposed, recover summarily and pay to the Corporation the amount of the fees chargeable for the licence or permission and may, in his discretion, also recover summarily and pay to the Corporation such amount, if any, as he may fix as the cost of prosecution.
