Section 638(1) in The Orissa Municipal Corporation Act, 2003
(1)Whoever, -(a)contravenes any provision of any of the sections specified in column (1) of Schedule I; or(b)contravenes any rule or order made under any of the said specified sections; or(c)fails to comply with any direction lawfully given to him or any requisition lawfully made upon him under or in pursuance of the provision of any of the said sections, shall be punishable with fine, which may extend to the amount mentioned in that behalf in column (4) of the said Schedule.
