Section 88 in Tamil Nadu Town and Country Planning Act, 1971
88. general provision for punishment for breach of provisions of the development plan.
(1)Where a development plan sanctioned under this Act has provided that any person who commits or knowingly permits a breach of any specified provision of such plan or who neglects or fails to comply with any such provision, shall be punishable under this section, the planning authority concerned shall send to any person who commits or knowingly permits a breach of any such provision of such plan or neglects or fails to comply with any such provision, a notice calling on him to discontinue the breach or cause to be discontinued or to comply with such provision of such plan.(2)If, after the expiry of one month from the date of receipt of the notice by such person under sub-section (1), the breach or neglect or failure continues, such person shall, on conviction, be punishable-(i)with fine which may extend to five hundred rupees; and(ii)if the breach, neglect or failure continues after such conviction, with fine which may extend to twenty-five rupees for every day during which the breach, neglect or failure continues after such conviction.
