Section 22(f) in Tamil Nadu Groundwater (Development and Management) Act, 2003
(f)wilfully furnishes or causes to be furnished any information or return which he knows to be false, he shall be punishable,-(i)for the first offence, with fine which may extend to one thousand rupees;(ii)for the second and subsequent offences, with fine which may extend to two thousand rupees; and(iii)in respect of continuing contravention of the provisions of section 13, he shall be punishable with fine which may extend to five hundred rupees for every day during which such contravention continues.
