Section 128 in Tamil Nadu State Housing Board Act, 1961
128. Penalty for failure to comply with requisition made by auditor.
- If any person fails to comply with any requisition made by the auditor under section 120, be shall be punishable-(a)with fine which may extend to one hundred rupees; and(b)in case of a continuing failure, with fine which may extend to fifty rupees for each day after the first during which the failure continues.
