Section 7 in The Tamil Nadu Prohibition Of Harassment Of Women Act, 1998
7. Deemed abetment.—
(1)Where any vehicle or vessel is used in the commission of any offence punishable under Section 4, 4-A or 4-B, the driver of such vehicle or vessel shall, unless the contrary is proved, be deemed to have abetted the offence under Section 4, 4-A or 4-B, as the case may be, and shall be punished with imprisonment for a term which may extend to three years and with fine which shall not be less than five thousand rupees.(2)The vehicle or vessel specified in sub-section (1) shall be confiscated unless the owner of such vehicle or vessel proves that such vehicle was used in committing harassment of women without his knowledge.
