Section 5A(4) in The Orissa Money-lenders' Act, 1939
(4)Any person referred to in Sub-section (1), who carries on the business of money-lending in contravention of the provisions of this Act or recovers his loan otherwise than in accordance with the provisions of Sub-section (3) shall be punishable with imprisonment which may extend to one year or with fine which may extend to one thousand rupees or with both.
