Section 14(4) in The Orissa Cement Control Order, 1973
(4)[ Before cement is issued for construction of dwelling units, the persons applying for the cement shall give an undertaking that he shall use the cement in construction of a dwelling house having a plinth area exceeding the ceiling fixed by Government and in case the construction exceeds the maximum plinth area as fixed above, in violation of the undertaking, the Licensing Authority may impose a penalty on him up to a sum of two thousand rupees.] [Substituted vide Orissa Gazette Extraordinary No. 1065, 1982-SRO No. 408/1982.]
