Section 40(3) in Tamil Nadu Private Schools (Regulation) Act, 2018
(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
