Section 8 in Tamil Nadu Protection of Tanks and Eviction of Encroachment Act, 2007
8. Offences and Penalties.
- Whoever,-(a)Enters the land in the water spread and foreshore areas of the tank without any lawful authority,(b)practices crop cultivation without any lawful authority,(c)raises plantation crops without any lawful authority,(d)damages the tank bund, tank sluices, surplus weirs and other built in structures,(e)obstructs the officers in carrying out their work under this Act,(f)interferes with the flow in the supply channels feeding the tanks and encroaches upon adjoining canal poramboke lands,(g)interferes with the flow in the field channels taking off from tank sluices to feed the ayacut area,(h)damages distribution and control structures located in the field channels,(i)damages and obstructs the flows in the field drainage systems,(j)lifts water from the tank through mechanical and electrical devices for cultivation, without lawful authority,shall on conviction, be punished with imprisonment for a term which may extend to three months or with fine of rupees five thousand or with both.
