Section 29(4) in Tamil Nadu Debt Conciliation Act, 1936
(4)In making any rule, the [State Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council' in/ the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may direct that a breach thereof shall be punishable with fine which may extend to fifty rupees, and in case of a continuing breach with fine which may extend to ten rupees for every day during which the breach continues after [conviction for the first breach]. [Substituted for the words 'the first breach' by section 3(1) of, and the Second Schedule to, the Tamil Nadu Repealing and Amending Act, 1951 (Tamil Nadu Act XIV of 1951).][Substituted for original sub-section (3) by section 2 of the Madras Debt Conciliation (Amendment) Act 1942 (Madras Act XVII of 1942) re-enacted permanently by section 2 of, and the First Schedule to the Tamil Nadu Re-enacting and Repealing (No. I) Act, 1948 (Tamil Nadu Act VII of 1948).][Substituted for original sub-section (2) by section 2(i) of the Tamil Nadu Debt Conciliation (Amendment) Act, 1943 (Tamil Nadu Act IX of 1943) re-enacted permanently by section 2 of, and the First Schedule to, the Tamil Nadu Re-enacting and Repealing (No. 1) Act, 1948 (Tamil Nadu Act VII of 1948).]
