24. Penalty for breach of the conditions of licences and permits.
- In the event of any breach by the holder of such licence or permit or by his servants or by any one acting with his express or implied permission on his behalf, of any of the terms or conditions of such licence or permit, such holder shall, in addition to the cancellation or suspension of the licence or permit granted to him, [be punished with [***] [Substituted 'be punished with imprisonment which may extend to six months or with fine which may extend to one thousand rupees or both' by Tamil Nadu Act No. 9 of 1979.] imprisonment for a term which may extend to three years and with fine which may extend to three thousand rupees;][***] [Omitted by 'Proviso' Tamil Nadu Act No. 2 of 1989.]
