Section 90 in The Orissa Development Authorities Act, 1982
90. Penalties.
(1)Any person who, whether at his own instance or at the instance of any other person or any body (including a department of Government), undertakes or carries out development of any land in contravention of the development plan or without the permission, approval or sanction referred to in Section 15 or in contravention of any condition subject to which such permission, approval or sanction has been granted, shall on conviction, be punishable with simple imprisonment for a term, which may extend to six months, or with fine which may extend to ten thousand rupees or with both and the Court shall in such order of conviction direct that if such contravention continues after the date of the order of conviction, a fine not exceeding five hundred rupees per day during the period during which the contravention continues, shall be recovered from the person so convicted ;Provided that in the absence of special and adequate reasons to the contrary, to be mentioned in the judgement of the Court, the fine shall not be less than two thousand rupees, and the case of continuing contravention of the provisions, the fine shall not be less than one hundred rupees per day.(2)Any person who uses or permits the user of any land or building in contravention.of the provisions of Section 19 or in contravention of any terms and conditions prescribed by regulations made under the proviso to that section shall, on conviction, be punishable with simple imprisonment for a term which may extend to three months, or with fine which may extend to five thousand rupees, or with both, and in the case of continuing offence, with further fine which may extend to two hundred rupees for everyday, during which the offence continues after conviction.(3)Any person who obstructs the entry of any person empowered, or duly authorised under Section 89 to enter into or upon any land or building or prevents in any manner such person from the discharge of his lawful duties, after such entry shall, on conviction be punishable with simple imprisonment for a term which may extend to three months, or with fine which may extend to one thousand rupees or with both.(4)Whoever contravenes any provision of this Act or any rule or regulation made thereunder or any direction issued in pursuance of any development plan approved under this Act and if such contravention is not punishable under the foregoing sub-sections, shall, on conviction be punishable with simple imprisonment for a term which may extend to three months or with fine which shall not be less than fifty rupees and not more than one thousand rupees or with both and in the case of continuing offence, with further fine which shall not be less than ten rupees and more than fifty rupees for everyday during which the offence continues after conviction.
