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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(1) in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005

(1)On receiving a report from the Director to the effect that the order under rule 11 has been violated, the Government may, after issue of a thirty day's show cause notice to the holder of the mineral bearing land, impose fine up to five thousand rupees, which shall be paid within sixty days of the passing of the order.