25. Penalties for contravention of provision of sections 23 and 24.
- [(1) If any person, being the driver or the person in-charge of a goods vehicle, boat or other carrier or of a motor vehicle referred to in sub-section (3) of section 3 or any machinery or equipment including earthmover, excavator, bulldozer or road roller contravenes the provisions of section 23 or section 24, the officer-in-charge of the check-post or barrier or the office authorised by the Commissioner in this behalf referred to in sub-section (2) of section 23 may, after giving such person a reasonable opportunity of being heard, direct him to pay, by way of penalty a sum not exceeding twice the amount of tax payable in respect of the Scheduled goods under transport or of the motor vehicle or machinery or equipment referred to in sub-section (2) of section 23, in transit, as the case may be and may, for the purpose of realisation of the penalty, seize such goods or such motor vehicle or such machinery or equipment, as the case may be] [Substituted by Act No. Orissa 10 of 2005, dated 9.9.2005.].(2)Where the penalty levied under sub-section (1) is paid, the goods so seized shall be released, but where such penalty is not paid by the person concerned within the time prescribed, the [Officer making the seizure] [Substituted by Act No. Orissa 2 of 2004, dated 5.2.2004] shall confiscate the goods so sized.(3)If the goods which are seized or confiscated under the preceding sub-sections are of prescribed nature, they shall be sold in the prescribed manner.
