Section 20(3) in Tamil Nadu Bovine Breeding Act, 2019
(3)Whoever fails to comply with any direction given within such time as may be specified in the direction or fails to comply with any order issued or direction given by a court shall, in respect of each such failure and on conviction, be liable for a simple imprisonment upto six months or liable to pay additional fine which may extend upto fifty thousand rupees or both. The penalties or fine so imposed, may be recovered from the person concerned, as an arrear of land revenue or of public demand.
