Section 3B(1) in The Orissa Government Land Settlement Act, 1962
(1)Any officer authorised under Clause (a) of Section 3 may resume any land settled by him, if he has reasons to believe that the person with whom the land was settled has used it for any purpose other than that for which it was settled and may impose a penalty of an amount not exceeding one hundred rupees on such person :Provided that no order under this sub-section shall be passed without giving such person a reasonable opportunity of being heard in the matter.
