Section 17A(2) in Tamil Nadu Prohibition Act, 1937
(2)[ Whoever commits a breach of any of the conditions subject to which the exemption is notified under sub-section (1), [shall be punished with imprisonment for a term which may extend to three months or with fine which may extend to one thousand rupees]: [Substituted by Tamil Nadu Act No. 9 of 1979.][***] [Omitted 'Proviso' by Tamil Nadu Act No. 2 of 1989.]]
