Section 96(a) in The Orissa Urban Police Act, 2003
(a)if the regulation was made under Clause (i) or Sub-clause (e), (f), (g) or (h) of clause (xviii) of Sub-section (1) of Section 28 -(i)for the first offence, with imprisonment for a term which may extend to one month, or with fine which may extend to five hundred rupees, or with both, and(ii)for any subsequent offence, with imprisonment for a term which may extend to six months and with fine which may extend to one thousand rupees;
