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[Cites 0, Cited by 0] [Section 101] [Entire Act]

State of Odisha - Subsection

Section 101(1) in The Orissa Port Trust Act, 1962

(1)The Board may provide that a breach of any bye-law shall be punishable with fine which may extend to five thousand rupees and in case of a continuing breach with fine which may extend to five hundred rupees for every day during which the breech continues after conviction for the first breach.