Section 13 in Bhubaneswar Municipal Corporation Tax on Advertisements Regulations, 2006
13. Penalty.
(a)Whoever contravenes any of the provisions of the these regulations and terms and conditions on the subject or fails to comply with the order of direction lawfully given shall be punishable with a fine of Rs. 100 per day till which such contravention continues. The contravention of these regulations shall be dealt with and punishable as per the provisions of the Act provided under Section 246.(b)Any other action including blacklisting of the defaulting agency or advertiser may also be taken as the Corporation may decide on the recommendation of the Commissioner.
