Section 5(5) in The Orissa Essential Services (Maintenance) Act, 1988
(5)Any employer in relation to an establishment who lays-off or continue the laying-off of any workman shall, if such laying-off or continuation of laying-off is illegal under this section, be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees or with both.
