Section 19 in The Tamil Nadu Canals and Public Ferries Act, 1890
19. Penalty for evasion of toll or fee and for unauthorized levy of toll, etc.
- Any person who refuses or evades payment of any toll or fee payable under this Act, or without due authority levies any toll or fee under colour of this Act, or, being empowered to collect tolls or fees under this Act, collects or receives any sum in excess of the lawful due, shall on conviction by a Criminal Court be punishable with imprisonment of either description not exceeding one month, or with fine not exceeding one hundred rupees, or with both.
