Section 111(3) in The Orissa Grama Panchayats Act, 1964
(3)Whoever contravenes the provisions of Sub-section (1) or (2) shall, on conviction, be punishable with fine not exceeding an amount of rupees fifty and when the contravention is a continuing one with a further fine which may extend to rupees five for every day during which the offender is proved to have persisted in committing the offence.
