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State of Odisha - Section

Section 553 in Orissa Municipal Rules, 1953

553. Penalty for breach of these rules.

- If no penalty has been specifically provided in the Act any breach or any abetment or a breach of any of the foregoing rules shall be punishable.
(a)with fine which may extend to fifty rupees and in case of a continuing breach with fine which may extend to fifteen rupees for the first breach; and
(b)with fine which may extend to ten rupees for every day during which the breach continues after receipt of notice from the Executive Officer to discontinue such breach.
Appendix-IApplication Form under Rule 526 of Building RulesToThe Executive OfficerSir,Please take notice that I intend to erect a building/hut in.....................in accordance with the provisions of the Orissa Municipal Act and building rules and bye-laws made thereunder. I forward herewith drawings in duplicate together with specifications of the works in Appendix II.
Date.................. Signature of the owner.................................Nameand Address......................................(in Blockletters)…...................................................
Appendix-IISpecifications