Section 99(2) in The Orissa Urban Police Act, 2003
(2)Whoever contravenes a notification or an order made under Section 30, Section 32, Section 33 or Section 34 or abets the contravention thereof, shall, on conviction, be punished -(a)if the said notification or order was made under Sub-section (1) of Section 30 or under Section 33 or Section 34, with imprisonment for a term which shall not be less than four months but which may extend to one year, and shall also be liable to fine:Provided that the Court may, for adequate and sufficient reasons to be mentioned in the judgement, impose a sentence of imprisonment for a term of less than four months;(b)if the said order was made under Sub-section (2) of Section 30, with imprisonment for a term which may extend to one month, or with fine which may extend to one thousand rupees, or with both;(c)if the said notification was made under Sub-section (3) of Section 30, with fine which may extend to one thousand rupees; or(d)if the said order was made under Section 32, with imprisonment for a term which may extend to three months, or with fine which may extend to one thousand rupees, or with both.
