Section 7(2) in The Ganjam and Boudh (Village Offices Abolition) Act, 1969
(2)Whoever without sufficient cause fails to comply with the provisions of any of the clauses of Sub-section (1) within thirty days from the date of service of a notice in that behalf or such further period as the Collector may allow, shall be punishable on conviction with fine which may extend to two hundred rupees and in the case of continuing failure, with an additional fine which may extend to ten rupees for every day during which such failure continues after the conviction for the first such failure.
