Section 5(2) in The Orissa Offices of Village Police (Abolition) Act, 1964
(2)Whoever fails to comply with the provisions of Sub-section (1) within thirty days from the appointed date or such further period as the Collector may allow, shall be punishable, on conviction, with fine which may extend to two hundred rupees and in the case of continuing failure, with an additional fine which may extend to ten rupees for every day during which such failure continues after the conviction for the first such failure.
