Section 16 in The Special Rules for the Mulit-storeyed and Public Buildings, 1974
16. Penalties.
- Non compliance with the provisions of these rules shall be dealt with in accordance with the provisions contained in the [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] City Municipal Corporation Act, 1919 (Tamil Nadu Act IV of 1919).
