Section 8 in The Tamil Nadu Cinemas (Regulation) Act, 1955
8. Penalties.
- If the owner or person in charge of a cinematograph uses the same or allows it to be used, or if the owner or occupier of any place permits that place to be used, in contravention of the provisions of this Act or of the rules made thereunder, or of the conditions and restrictions upon or subject to which any licence has been granted under this Act, [he shall be punishable-(i)in case of permanent theatre, for the offence with fine which may extend to two thousand rupees and for second or subsequent offence with fine which may extend to four thousands rupees; and(ii)in case of touring theatre, for the offence with fine which may extend to one thousand rupees and for the second or subsequent offence with fine which may extend to two thousands rupees.]
