Section 10 in The Orissa Restriction Of Habitual Offenders Act, 1952
10. Penalties
Any notified offender who contravenes any of the provisions of this Act or any notification, rule or order made thereunder shall be punishable(a)on a first conviction, with imprisonment for a term which may extend to six months, or with fine which may extend to two hundred rupees, or with both;(b)on a second or subsequent conviction, with imprisonment for a term which may extend to one year, or with fine which may extend to five hundred rupees, or with both
