Section 20 in The Orissa Industrial Housing Act, 1966
20. Offences.
(1)Whoever contravenes any provision of this Act or the rules made thereunder shall, on conviction, be punished with imprisonment for a term which may extend to two months or with fine which may extend to four hundred rupees or with both.(2)Any person who obstructs the lawful exercise of any power conferred by or under this Act, shall on conviction, be punished with imprisonment for a term which may extend to three months or with fine which may extend to five hundred rupees or with both.
