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State of Odisha - Section

Section 10 in Orissa Motor Spirit (Taxation on Sales) Act, 1946

10. Penalty for unauthorised sale.

- Any person who contravenes the provisions of section 9 shall be punishable with fine which may extend to five hundred rupees or to a sum not exceeding double the amount of the tax in respect of the sale of any motor spirit conducted by or on behalf of such person whichever is greater.