Section 16(2) in The Orissa Clinical Establishments (Control and Regulation) Act, 1990
(2)Any person who contravenes any of the provisions of this Act other than those mentioned in Sub-section (1), shall, on conviction, be punishable with fine which may extend to one thousand rupees and in the case where any such person after conviction under this sub-section for any offence, continues to commit the offence, he shall, on conviction be punishable with further fine of one hundred rupees for everyday after the first day during which contravention is continued.
