Section 3B(4) in The Orissa Estates Abolition Act, 1951
(4)If any Intermediary fails, without sufficient cause, to make the application to the Collector or to file the documents, certificate and declaration required by Sub-section (3) within the period specified in Sub-section (2) or without such extended period as may be allowed by the Collector in this behalf, the Intermediary shall be liable to a penalty which may extend to fifty rupees for every day subject to a maximum of total penalty of one thousand rupees after the expiration of the said period or the extended period until such application has been made and the documents, certificate and declaration have been filed and such penalty shall be realised as an arrear of land revenue.
