Section 18 in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954
18. Penalties.
(1)Whoever, being required to furnish any information or makes any statement under this Act, furnishes any information or makes any statement which he knows to be false, or whoever willfully fails to hand over to the Government any fixed case belonging to the undertaking or willfully suppresses or destroys any document which is, to be handed over to the Government under section 16, sub-section (4), shall be punishable with imprisonment for a term which may extend to two years, of with fine which may extend to twenty thousand rupees or with both and in the case of a continuing offence with an additional fine which may extend to five hundred rupees, for every day after the first during which the offence continues.(2)Whoever fails, without reasonable cause, to comply with any of the provisions of this Act or the rules made thereunder, or any directions or order issued in pursuance thereof, shall, if the case be not governed by sub-section (1), be punishable with fine which may extend to twenty thousand rupees and in the case of a continuing offence, with an additional fine which may extend to five hundred rupees, for every day after the first during which the offence continues.(3)Notwithstanding anything contained in section 32 of the Code of Criminal Procedure, 1898 [(Central Act V of 1898)] [This Act has been repealed and re-enacted as the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).], it shall be lawful for any Magistrate of the First Class specially empowered by the Government in this behalf or for any salaried Presidency Magistrate, to impose a sentence of fine exceeding one thousand rupees when awarding punishment under sub-section (1) or (2).(4)No Court shall take cognizance of an offence punishable under this section except with the previous sanction of the Government or of an officer authorized by them in this behalf.Notes. - According to clauses (a) and (c) of sub-section (3) of section 3 of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), which came into force on the 1st April 1974, any reference to a Magistrate of the first class shall be construed as a reference to a Judicial Magistrate of the first class and any reference to a Presidency Magistrate shall be construed as a reference to a Metropolitan Magistrate.
