Section 8(3) in The Orissa Rural Employment, Education and Production Act, 1992
(3)In making any Rule, the State Government may direct that a breach thereof shall be punishable with fine not exceeding five hundred rupees and when the breach is a continuing one, with daily fine not exceeding twenty rupees during the continuance of the breach [and that such fine shall, without prejudice to any other mode of recovery, be recoverable as an arrear of land revenue] [Added vide Orissa Gazette, Extraordinary No.1579-Dated/6.12.1993- Notification No.15273-Legislative-Dated/6.12.1 993.] .
