Section 54(1) in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
(1)Any person contravening any provision of this Act shall be liable to pay a penalty not exceeding five hundred rupees by an order passed by the Sub divisional Officer of the locality:Provided that the Sub divisional Officer, before passing an order levying penalty, shall give to the person concerned a reasonable opportunity of being heard.
