Section 58(4) in The Orissa Grama Panchayats Act, 1964
(4)Where the market has been leased out, any contravention on the part of the lessee or of his agents of the provisions of the schedule specified in Sub-section (3) shall render the lease liable to forfeiture and the lessee or his agent, as the case may be, immediately responsible for such contravention shall be liable on conviction to be punished with a fine not exceeding rupees fifty.
