Section 20(3) in Tamil Nadu Hostels and Homes for Women and Children (Regulation) Act, 2014
(3)Any person who fails to comply with any of the provisions of this Act other than sections 5,6 and 12 or of any rule made thereunder or any of the conditions of a licence or a certificate of registration shall be punishable in the case of a first offence with imprisonment of not less than two years which may extend to three years and with fine of fifty thousand rupees, and in the case of second or subsequent offence, with imprisonment of not less than three years which may extend to five years and with fine of one lakh rupees.
