Section 9(2) in The Orissa Labour Welfare Fund Act, 1996
(2)If the employer fails, without sufficient cause, to pay any such amount within the period specified in the notice, he shall, in addition to the amount, pay by way of penalty to the Board simple interest -(a)for the first three months, at one per centum of the said amount for each complete month or part thereof after the last date by which he should have paid it according to the notice; and(b)for each complete month or part thereof thereafter, at one and half per centum of that amount during the time he continues to make default in the payment of that amount.
