Section 90(1) in The Orissa Development Authorities Act, 1982
(1)Any person who, whether at his own instance or at the instance of any other person or any body (including a department of Government), undertakes or carries out development of any land in contravention of the development plan or without the permission, approval or sanction referred to in Section 15 or in contravention of any condition subject to which such permission, approval or sanction has been granted, shall on conviction, be punishable with simple imprisonment for a term, which may extend to six months, or with fine which may extend to ten thousand rupees or with both and the Court shall in such order of conviction direct that if such contravention continues after the date of the order of conviction, a fine not exceeding five hundred rupees per day during the period during which the contravention continues, shall be recovered from the person so convicted ;Provided that in the absence of special and adequate reasons to the contrary, to be mentioned in the judgement of the Court, the fine shall not be less than two thousand rupees, and the case of continuing contravention of the provisions, the fine shall not be less than one hundred rupees per day.
