Section 12 in The Orissa Minerals (Prevention Of Theft, Smuggling And Other Unlawful Activities) Act, 1988
12. Penalty
(1)Whoever fails to comply with or contravenes any of the provisions of this Act or the-rules shall, on conviction, be punishable with imprisonment for a term which may extend to two years or with fine which may extend to ten thousand rupees or with both.(2)If the failure of contravention referred to in Sub-section (1) continues after the date of conviction, the offender shall be punishable with an additional fine of two hundred rupees for each day of such failure or contravention.(3)Offences under this Act shall be cognizable and non-available.
