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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Odisha - Subsection

Section 33(5) in Orissa Pani Panchayat Rules, 2003

(5)If the offence is proved beyond doubt, the Executive Committee may fix a reasonable amount as fine, as specified under Section 25 of the Act keeping in view the nature of offence committed under Section 23 of the Act and recover it.