Section 3 in Tamil Nadu Panchayats (Lease and Licensing of Fishery Rights In Water Sources Vested and Regulated by Village Panchayats and Panchayat Union Councils) Rules, 1999
3. Penalty.
- Whoever commits a breach of the provisions of rule 2 shall be punishable with fine which may extend to [one hundred rupees] [Substituted by G.O. Ms. No. 1, R.D. (C4), dated the 5th January 2005.] and when the breach is a continuing one, with a further fine which may extend to [fifteen rupees] [Substituted by G.O. Ms. No. 1, R.D. (C4), dated the 5th January 2005.] for every day after the date of commission of first offence, during which the breach is proved to have been persisted in.
