Section 16 in The Orissa Fruit Nurseries (Regulation) Act, 1997
16. Penalties.
(1)If any person contravenes, or attempts to contravene, or abets the contravention of any of the provisions of this Act or the rules he shall, on conviction, be punishable with imprisonment for a term which may extend to one month or with fine which may extend to two hundred rupees, or with both.(2)Whoever, after conviction under Sub-section (1), continues the contravention, he shall, on conviction, be punishable with fine which may extend to one hundred rupees for everyday, after the first day, during which such contravention is continued.
