Section 285I in Tamil Nadu District Municipalities Act, 1920
285I. Penalty.
- Whoever contravenes any of the provisions of this Chapter or any rule or order made thereunder or obstructs lawful exercise or any power conferred by or under this Chapter shall be punished with imprisonment for a term which may extend to three years or with fine which may extend to ten thousand rupees or with both:[Provided that whoever erects any digital banner or placard without the permission of the District Collector, shall be punished with imprisonment for a term which may extend to one year or with fine which may extend to five thousand rupees or with both.] [Inserted by Tamil Nadu Act No. 2 of 2011, dated 05.02.2011, w.e.f 16.11.2011.]
