Section 638 in The Orissa Municipal Corporation Act, 2003
638. General provision regarding penalties specified in the Schedule.
(1)Whoever, -(a)contravenes any provision of any of the sections specified in column (1) of Schedule I; or(b)contravenes any rule or order made under any of the said specified sections; or(c)fails to comply with any direction lawfully given to him or any requisition lawfully made upon him under or in pursuance of the provision of any of the said sections, shall be punishable with fine, which may extend to the amount mentioned in that behalf in column (4) of the said Schedule.(2)Whoever after having been convicted of any offence for -(a)contravening any provision of the sections specified in the column (1) of Schedule II; or(b)contravening any rule or order made under any of the said specified sections; or(c)failing to comply with any direction lawfully given to him or any requisition lawfully made upon him under or in pursuance of any of the said sections, continues to contravene the said provisions or neglects to comply with the said direction or requisition, as the case may be, shall be punishable for each day after the previous date of conviction during which he continues so to offend, with fine which may extend to the amount mentioned in that behalf in column (4) of the said Schedule.Explanation. - The entries in column (3) of Schedules I and II headed "Subject" are not intended as definitions of the offences described in the sections, Sub-sections or clauses mentioned in columns (1) and (2) or even as abstracts of those sections, Sub-sections or clauses but merely a substance to the sections, Sub-sections or clauses, as the case may be.
