Section 9 in Tamil Nadu Local Fund Audit Act, 2014
9. Penalty for disobeying requisition under section 8.
- Any person who wilfully neglects or refuses to comply with any requisition lawfully made upon him under clause (a) or clause (b) of sub-section (1) of section 8 shall be punishable with a fine of not less than one thousand rupees, which may extend to five thousand rupees:Provided that no such fine shall be imposed by the Director on any person until he has been given an opportunity of not less than fifteen days of showing cause against the fine:Provided further that in the case of an employee of a local authority or an authority which administers a local fund, he shall also be liable to departmental action.
