Section 85(2) in Tamil Nadu Town and Country Planning Act, 1971
(2)If such person fails to comply with such order within the period specified in the order-(a)the appropriate planning authority may itself take such measures as appears to it to be necessary to give effect to the order and recover the cost thereof from such person as an arrear of land revenue; and(b)such person shall, without prejudice to the provisions of clause (a), be punishable-(i)with fine which shall not be less than twenty-five rupees and not more than five hundred rupees; and(ii)in the case of continuing failure, with fine which shall not be less than five rupees and not more than one hundred rupees for every day during which such failure continues.
