Section 13 in Tamil Nadu Places of Public Resort Act, 1888
13. Penalties.
- Every person who, having the immediate control of any enclosed place or building, permits it to be used for public resort or entertainment without having obtained a licence or, having obtained a licence under this Act, permits such use in contravention of [any of the conditions of such licence or of the undertaking referred to in section 4-A, shall be liable on conviction before a Magistrate, to fine which may extend to five hundred rupees and in addition, in the case of a continuing contravention, with the additional fines which may extend to fifty per centum of the fine first imposed for every day during which such contravention continues after conviction for the first such contravention.] [Substituted by Tamil Nadu Places of Public Resort (Amendment) Act, 1981 (Tamil Nadu Act 54 of 1981).]
