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State of Odisha - Section

Section 17 in The Bihar and Orissa Places of Pilgrimage Act, 1920

17. Penalty for contravention of conditions of licence.

- If the conditions entered on a licence granted in respect of a licensed house are contravened in any manner of which no penalty is provided by this Act and the rules made thereunder, the owner of the house shall be liable to a fine not exceeding Rs. 20.