Section 15 in Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984
15. Penalties.
(1)Any person who contravenes or attempts to contravene or abets the contravention of the provisions of section 10 [in so far as it relates to the exhibition of film through Video Cassette Recorder] [Inserted by the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Amendment Act, 1991 (Tamil Nadu Act 44 of 1991).] [shall be punishable with imprisonment for a term which shall not be less than two months but which may extend to six months and also with fine which shall not be less than one thousand rupees but which may extend to three thousand rupees and in the case of a continuing offence with a further fine which may extend to one thousand five hundred rupees for each day during which the offence continues] [Substituted by the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Amendment Act, 1987 (Tamil Nadu Act 47 of 1987).].(2)Any person who contravenes or attempts to contravene or abets the contravention of any of the provisions of this Act other than section 10 or any rule made there under or the terms and conditions of, and restrictions upon, any licence granted under this Act, [in so far as it relates to the exhibition of film through Video Cassette Recorder] [Inserted by the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Amendment Act, 1991 (Tamil Nadu Act 44 of 1991).] [shall be punishable with imprisonment for a term which may extend to two years or with fine which shall not be less than one lakh rupees but which may extend to five lakh rupees or with both] [Substituted by the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Amendment Ordinance, 2004 (Tamil Nadu Act 35 of 2004).].[(2-A) If a person, having been convicted of an offence punishable under subsection (2) is again guilty of an offence punishable under that sub-section, he shall be punishable for the second or subsequent offence for a term of imprisonment which shall not be less than one year but which may extend to two years or with fine which shall not be less than two lakh rupees but which may extend to five lakh rupees or with both.] [Inserted by the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Amendment Act, 1991 (Tamil Nadu Act 44 of 1991).](3)[ Any person who contravenes or attempts to contravene or abets the contravention of any of the provisions of this Act other than section 10 or any rule made thereunder or of the terms and conditions of, and restrictions upon, any licence granted under this Act in so far as it relates to the exhibition of film through Cable Television Network shall be punishable with imprisonment for a term which shall not be less than one year but which may extend to three years and also with fine which shall not be less than fifty thousand rupees but which may extend to one lakh rupees.(4)Any person who contravenes or attempts to contravene or abets the contravention of the provisions of section 10 in so far as it relates to the exhibition of film through Cable Television Network shall be punishable with imprisonment for a term which shall not be less than six months but which may extend to one year and also with fine which shall not be less than twenty-five thousand rupees but which may extend to seventy-five thousand rupees and in the case of a continuing offence with a further fine which may extend to ten thousand rupees for each day during which the offence continues.] [Sub-sections (3) and (4) were added by the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Amendment Act, 1991 (Tamil Nadu Act 44 of 1991).]
