Section 4 in The Tamil Nadu Prohibition Of Harassment Of Women Act, 1998
4. Penalty for harassment of women.—
Whoever commits or participates in or abets harassment of women in or within the precincts of any educational institution, temple or other place of worship, bus stop, road, railway station, cinema theatre, park, beach, place of festival, public service vehicle or vessel or any other place shall be punished with imprisonment for a term which may extend to three years and with fine which shall not be less than ten thousand rupees.
