Section 4 in Tamil Nadu Judicial Proceedings (Regulation of Reports) Act, 1960
4. Penalty.
- If any person contravenes sub-section (1) of section 3-(a)he shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both; and(b)any newspaper, book or document (including all copies thereof) in respect of which that sub-section has been contravened, shall, by order of the Court, be liable to be forfeited to the Government.
