Section 641(e) in The Orissa Municipal Corporation Act, 2003
(e)if any person to whom a direction is given by the Commissioner to alter or demolish a building or well under the provisions of Chapter XIX fails to obey such direction, the owner of the building or well or the said person, as the case may be, shall be liable once conviction to a fine which may extend, in the case of a building, to one thousand rupees and in the case of a well or hut, to two hundred rupees and to a further fine which may extend, in the case of a building, to five hundred rupees and in the case of a well or hut, to one hundred rupees for each day during which the offence is proved to have continued after the first day.
