Section 40 in Tamil Nadu Private Schools (Regulation) Act, 2018
40. Penalty for acting in contravention of any of the provisions of this Act.
(1)Any person who wilfully contravenes, or attempts to contravene, or knowingly abets the contravention of any of the provisions of this Act other than sections 8(7), 20(2), 22(3) and 22(4) or any of the rules made thereunder, shall be punishable with fine which may extend to one lakh rupee and in the case of a continuing contravention, an additional fine which may extend to ten thousand rupees for each day during which such contravention continues.(2)Any person who wilfully fails to comply with the provisions of sections 8(7), 20(2), 22(3) and 22(4) or any of the rules made thereunder, shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to five lakh rupees or with both.(3)Any person who wilfully obstructs any authority, officer or person, from entering any private school in the exercise of any power conferred on it or on him by or under this Act, or the rules made thereunder or any direction issued by the appropriate authority under any law for the time being in force, shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to one lakh rupee, or with both.Chapter-IX Appeal and Revision
