Section 8(2) in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005
(2)If after considering the explanation of the holder of the mineral bearing land the notified authority is not satisfied that the default was due to reasonable cause, he shall pass an order levying penalty in accordance with the provision of Sub-section (2) of Section 4 and serve it to such holder together with a notice of demand in Form-'B'.
