Section 17(8) in The Orissa Land Reforms Act, 1960
(8)If the landlord or his agent without sufficient cause fails to comply with the provisions of Sub-sections (2) and (3) the Revenue Officer may on his own motion or on an application by any tenant and after such enquiry as he deems proper impose a penalty not exceeding fifty rupees on the landlord or his. agent.Explanation. - For the purposes of this section a "tenant" shall include a raiyat.Notes. - Section 17 - Explanation must be interpreted according to its own tenor, and it is meant to explain the section and not vice versa. An explanation, appended to a section has no independent existence apart from it - Both the section and the explanation are two inseparable parts - 'They move in a body if they move at all'.
