343. Consequence of failure to obtain licences, or of breach of the same.
- If under this Act or any rule, regulation or bye-law made under it, the licence or permission of a [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or its [Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or the Executive Officer, as the case may be, is necessary for the doing of any act, and if such act is done without such licence or permission, or in a manner inconsistent with the terms of any such licence or permission, then -(a)the [Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or the Executive Officer may by notice require the person doing such act to alter, remove, or as far practicable restore to its original state the whole or any part of any property, movable or immovable, public or private, affected thereby, within a time to be specified in the notice, and further,(b)if no penalty has been specially provided in this Act for so doing such act, the person so doing it shall be liable on conviction by a Magistrate to a fine not exceeding fifty rupees for every such offence.
