Section 90(4) in The Orissa Development Authorities Act, 1982
(4)Whoever contravenes any provision of this Act or any rule or regulation made thereunder or any direction issued in pursuance of any development plan approved under this Act and if such contravention is not punishable under the foregoing sub-sections, shall, on conviction be punishable with simple imprisonment for a term which may extend to three months or with fine which shall not be less than fifty rupees and not more than one thousand rupees or with both and in the case of continuing offence, with further fine which shall not be less than ten rupees and more than fifty rupees for everyday during which the offence continues after conviction.
