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State of Odisha - Section

Section 12 in The Orissa Opium Smoking Act, 1947

12. Penalty in default of payment of fine.

- When fine is imposed under Section 7, 9 or 10, the convicting Magistrate shall direct the offender to be imprisoned in default of payment of fine for a term which may extend to six months and such imprisonment shall be in excess of any other imprisonment to which he may have been sentenced.