Section 14(2) in Orissa Rural Infrastructure and Socio-Economic Development Rules, 2005
(2)In the event of a breach of the aforesaid orders continuing beyond the period specified in sub-rule (1), the Government may, by an order in writing under Sub-section (3) of Section 11 of the Act, fine the holder of the land with a daily fine not exceeding five hundred rupees during the continuance of the breach of the order till the order stipulated in sub-rule (1) is complied with.
