Section 36 in Tamil Nadu Land Improvement Schemes Act, 1959
36. Penalties.
- If any person-(i)contravenes any of the provisions of a scheme which has come into force under sub-section (2) of section 20, or(ii)contravenes any of the provisions of this Act or of any rule or regulation made under this Act or any order or direction made or given under this Act or such rule or regulation, or(iii)does any act which causes damage to any of the works carried out under the scheme, or(iv)fails to fulfil any liability imposed upon him under section 22, or(v)resists or obstructs any officer in the exercise of any power conferred on, or in the discharge of any duty imposed upon, or in the performance of any function entrusted to, such officer by or under this Act or any such rule or regulation, he shall be punishable with fine which may extend to five hundred rupees.
