Section 19(b) in The Tamil Nadu Acquisition of Hoardings Act, 1985
(b)in any other local area on or after the date appointed by the notification issued under sub-section (3) of section 1 in relation to such other local area, any provision of this Act or any rule or order made under this Act, or obstructs the lawful exercise of any power conferred by or under this Act, shall be punished with imprisonment for a term which may extend to three years or with fine, or with both.
