Section 54 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
54. Penalty for contravening provision of the Act.
(1)Any person contravening any provision of this Act shall be liable to pay a penalty not exceeding five hundred rupees by an order passed by the Sub divisional Officer of the locality:Provided that the Sub divisional Officer, before passing an order levying penalty, shall give to the person concerned a reasonable opportunity of being heard.(2)An appeal against any order passed under sub-section (1) shall lie, if filed within thirty days from the date of the order, to the Collector whose decision thereon shall be final.
