55AA. [ Minimum punishment to be imposed. [Re-numbered vide Orissa Extraordinary Gazette No. 2037/Legislative-15.12.1990.]
- Unless for sufficient reasons lo be recorded in writing, the Court passing an order of conviction for an offence under this Act or the rules made thereunder (other than an offence under Sub-section (2) [or Sub-section (3) of Section 27 or Sub-section (2) of Section 46 or Section 55-C or Section 55-E or Section 67] or under Section 83 imposes a lesser punishment, the minimum punishment to be imposed on such conviction shall be imprisonment for a period of two months together with a fine of an amount equal to fifty per cent of the maximum fine provided for the offence.]
