Section 15(4) in Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders and Cable Television Network (Regulation) Act, 1984
(4)Any person who contravenes or attempts to contravene or abets the contravention of the provisions of section 10 in so far as it relates to the exhibition of film through Cable Television Network shall be punishable with imprisonment for a term which shall not be less than six months but which may extend to one year and also with fine which shall not be less than twenty-five thousand rupees but which may extend to seventy-five thousand rupees and in the case of a continuing offence with a further fine which may extend to ten thousand rupees for each day during which the offence continues.] [Sub-sections (3) and (4) were added by the Tamil Nadu Exhibition of Films on Television Screen through Video Cassette Recorders (Regulation) Amendment Act, 1991 (Tamil Nadu Act 44 of 1991).]
