Section 12(4) in Tamil Nadu Essential Articles Control and Requisitioning Act, 1949
(4)If any person to whom any provision of any order made under this Act or continued under section 9 relates, or to whom any such provision is addressed or who is in occupation, possession or control of any land, building, vehicle, vessel or other thing to which such provision relates -(a)fails, without lawful authority, or excuse himself, or in respect of any land, building, vehicle, vessel or other thing of which he is in occupation, possession or control to comply, or to secure compliance, with such provision, or(b)evades or attempts to evade, by any means, such provision, he shall be deemed to have contravened such provision and in this Act, the expression "contravention" with its grammatical variations shall include any such failure, evasion or attempt to evade.
