Section 4 in The Orissa Freedom Of Religion Act, 1967
4. Punishment for contravention of the provisions of section 3
Any person contravening the provisions contained in section 3 shall, without prejudice to any civil liability, be punishable with imprisonment which may extend to one year or with fine which may extend to five thousand rupees or with both:Provided that in case the offence is committed in respect of a minor, a woman or a person belonging to the Scheduled Castes or Scheduled Tribes the punishment shall be imprisonment to the extent of two years and fine upto ten thousand rupees.
