Section 641 in The Orissa Municipal Corporation Act, 2003
641. Penalty for unlawful building.
- If the construction or reconstruction of any building or well -(a)is commenced without the permission of the Commissioner; or(b)is carried on or completed otherwise than in accordance with the particulars on which such permission was based; or(c)is carried on or completed in contravention of any lawful order or in breach of any provision contained in this Act or in any rule or bye-law made there under or of any direction or requisition lawfully given or made; or(d)if any alterations or additions, required by any notice issued under Section 316 or Section 318 are not duly made; or(e)if any person to whom a direction is given by the Commissioner to alter or demolish a building or well under the provisions of Chapter XIX fails to obey such direction, the owner of the building or well or the said person, as the case may be, shall be liable once conviction to a fine which may extend, in the case of a building, to one thousand rupees and in the case of a well or hut, to two hundred rupees and to a further fine which may extend, in the case of a building, to five hundred rupees and in the case of a well or hut, to one hundred rupees for each day during which the offence is proved to have continued after the first day.
