Section 9(6) in Tamil Nadu Panchayats (Opening and Maintenance of Market) Rules, 2000
(6)(a)Whoever fails to comply with the terms of a notice under this rule or contravenes the provisions of any of the other rules specified in the second column of Schedule I shall be punishable with fine which may extend to the amount mentioned in that behalf in the third column of the said Schedule I.(b)Whoever after having been convicted of any of the offences referred to in sub-clause (a) above continues to commit such offence shall be punishable, for each day after the previous date of conviction during which he continues so to offend, with fine which may extend to the amount mentioned in that behalf in the third column of Schedule II.
