Section 4 in Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992
4. Mischief causing damage to [property] [Substituted by Tamil Nadu Act 46 of 1996] by fire or explosive substance.
- Whoever commits mischief by fire or any explosive substance intending, to cause or knowing it to be likely that he will thereby cause damage to any [property] [Substituted by Tamil Nadu Act 46 of 1996] to the amount of one hundred rupees or upwards, shall be punished with rigorous imprisonment for a term which shall not be less than two years but which may extend to ten years and with fine:Provided that the Court may for any adequate and special reason to be mentioned in the judgment, impose a sentence of imprisonment for a term of less than two years.
