Section 128 in The Orissa Grama Panchayats Act, 1964
128. Penalty for infringement of the provisions of the Act.
- Whoever contravenes any of the provisions of this Act, or fails to comply with any notice or direction lawfully given to him or any requisition lawfully made upon him under or in pursuance of the said provisions, shall, in the absence of any express provision in that behalf and without prejudice to any other liability under any of the other provisions of this Act, be, on conviction punishable with fine not exceeding an amount of rupees twenty-five and when the contravention or non-compliance is a continuing one with a further fine which may extend to one rupee for every day after the first conviction during which an offender is proved to have persisted in committing the offence.
