Section 8 in Tamil Nadu Private Clinical Establishments (Regulation) Act, 1997
8. Punishment for contravention of any provisions of this act.
- Whoever contravenes any provisions of this act or any rule made under this Act or any condition of the registration granted thereunder shall be punishable with fine which shall not be less than five thousand rupees but which may extend to fifteen thousand rupees:Provided that the Court may, for reasons to be recorded in the judgement, impose a fine than five thousand rupees.
