Section 217G(2) in Tamil Nadu District Municipalities Act, 1920
(2)Whoever within the area of a hill station-(a)uses any building constructed or reconstructed for a purpose other than that specified in the licence;(b)puts to use any agricultural land to non-agricultural purpose other than the purpose for which the use of the land was permitted under the licence, shall be punishable with fine which may extend to five thousand rupees.
