Section 217G in Tamil Nadu District Municipalities Act, 1920
217G. Penalties.
(1)Whoever within the area of a hill station begins, continues or completes the construction or reconstruction of a building, or puts to use any agricultural land to non-agricultural purpose or carries out any engineering, mining or other allied operations-(a)without a licence; or(b)without complying with any of the terms and conditions of a licence; or(c)when a licence has been refused; or(d)after the expiry of the licence granted [under section 217-D or section 217-DD, as the case may be] [Substituted by the Tamil Nadu District Municipalities (Second Amendment) Act, 1998 (Tamil Nadu Act 10 of 1998).], shall be punishable with fine which may extend to five thousand rupees.(2)Whoever within the area of a hill station-(a)uses any building constructed or reconstructed for a purpose other than that specified in the licence;(b)puts to use any agricultural land to non-agricultural purpose other than the purpose for which the use of the land was permitted under the licence, shall be punishable with fine which may extend to five thousand rupees.
