Section 40(2) in Tamil Nadu Private Schools (Regulation) Act, 2018
(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.
