Section 16 in The Orissa Clinical Establishments (Control and Regulation) Act, 1990
16. Penalty for offences.
(1)Any person who establishes or maintains a clinical establishment in contravention of the provision of Section 3 or who, being a certificate-holder, fails, without reasonable excuse, to keep or affix the certificate of registration in the clinical establishment in contravention of Sub-section (2) of Section 5, shall, on conviction, be punishable with fine which may extend to ten thousand rupees and where such person after being convicted under this section for any offence continues to commit the offence or commits it for the second or any subsequent time, he shall be punishable with imprisonment for a term which may extend to three years, or with fine which may extend to twenty thousand rupees or with both.(2)Any person who contravenes any of the provisions of this Act other than those mentioned in Sub-section (1), shall, on conviction, be punishable with fine which may extend to one thousand rupees and in the case where any such person after conviction under this sub-section for any offence, continues to commit the offence, he shall, on conviction be punishable with further fine of one hundred rupees for everyday after the first day during which contravention is continued.
