Section 23(5) in The Tamil Nadu Catering Establishments Act, 1958
(5)[ Whenever an employer is convicted for contravention of section 3-A, the Court shall, in addition to any fine which may be imposed for such contravention, recover summarily and pay over to the Inspector the amount of the fee chargeable for the grant, or renewal of the registration certificate, as the case may be, and may, in its discretion, also recover summarily and pay over to the Inspector such amount, if any, as it may fix as the costs of the prosecution.] [Added by Tamil Nadu Act 29 of 1975.]
