- Whoever contravenes any of the provisions of this rule or any other rule framed under the Orissa Grama Panchayats Act, 1964 or fail to comply with any notice or direction lawfully given go him or any requisition lawfully made upon him under or in pursuance of the said provisions and in the absence of any express provision in that behalf shall without prejudice to any other liability under any of the other provisions of the Act or rules be on conviction punishable with fine which may extend to ten rupees and when the contravention or non-compliance is a continuing one with a further fine which may extend to one rupee for every day after the date of the first conviction during which an offender is proved to have persisted in committing the offence.
