Section 321(9) in Tamil Nadu District Municipalities Act, 1920
(9)Whenever any person is convicted of an offence in respect of the failure to obtain a licence or permission or to make a registration required by the provisions of this Act or any rule or by-law made urider this Act, the magistrate shall, in addition to any fine which may be imposed, recover summarily and pay over to the municipal council the amount of the fee chargeable for the licence or permission or for registration; [and may in his discretion also recover summarily and pay over to the council such amount, if any, as he may fix as the costs of the prosecution] [The words were added by section 130(iv) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).].
