Section 4A in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972
4A. [ Stay of construction. [Inserted by Orissa Act 2 of 1983.]
- The Estate officer may, if he has reasons to believe that any person unauthorisedly occupying any public premises is constructing or is about to construct any building or other structure thereon, by order prohibit such person from proceeding with construction or, as the case may be, from constructing such building or structure and if such person fails to comply with the said order, the Estate Officer may impose a penalty which may extend to one thousand rupees and a daily penalty not exceeding one hundred rupees for every day during which such non-compliance continues and may also issue a warrant for the arrest of the said person and on his appearance may send him with a warrant in the form appended to the Schedule for imprisonment in the Civil Jail of the district for a period not exceeding thirty days as may be necessary to prevent the person from proceeding with the construction.]
