(6)Whenever any person's convicted of an offence in respect of the failure to obtain a licence or permission required by the provisions of this Act or any rule, or regulation or bye law made under this Act, the Magistrate shall, in addition to any fine which may be imposed, recover summarily and pay over to the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] the amount of the fees chargeable for licence or permission and may in his discretion also recover summarily and pay over the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] such amount, if any, as he may fix as the costs of prosecution.
