Section 647 in The Orissa Municipal Corporation Act, 2003
647. Fine for putting building to any use other than that for which a licence has been granted.
- When any premises is used or is permitted to be used by any person for any purpose other than that for which a licence has been granted under Sub-section (1) of Section 617 or as a stable or cattle-shed or cow house, then such person shall, without prejudice to any other penalty to which he may be subject, be liable to a fine which may extend, in the case of a masonary building, to two hundred and fifty rupees and, in the case of a hut, to twenty-five rupees, and in the case of continuance of such use, to a further fine which may extend, in the case of a masonary building, to fifty rupees and, in the case of a hut, to five rupees for each day during which such use continues after the first day.
