Section 53 in Tamil Nadu Entertainments Tax Rules, 1939
53. [ [Substituted by G.O. Ms. No. 2112, C.T. & R.E., dated the 19th December 1977 and previously inserted by G.O. P. No. 447, dated the 6th April 1988.]
Any person who commits a breach of [any of the rules 21-B, 21-D, 22], 23 to 28,29(1) and (2), 30 to 32,32-C*, 32-E*, 32-J*, 32-K* and 32-N*], 36,37, 38,39,41,42,45-A, 45-B, [45-C] [Inserted by G.O. P. No. 1406, dated the 21st December 1982.], 46 and 48 or of any of the conditions of the permit in Forms IV, IV-B and VII or of any of the certificates in Forms VI and XI shall on conviction by a Magistrate, be punishable with fine which may extend to rupees five hundred.]
