Section 18 in The Tamil Nadu Aquaculture (Regulation) Act, 1995
18. Penalties.
(1)If any person contravenes, or attempts to contravene, or knowingly abets the contravention of, any of the provisions of this Act or any rale or order made thereunder, he shall be punishable with fine which may extend to twenty thousand rupees and in the case of a continuing contravention with a further fine which may extend to one thousand rupees for each day during which such contravention is continued after conviction thereafter.(2)If any person willfully obstructs any authority or officer, from entering any aquaculture unit in the exercise of any power conferred on if or him by or under this Act, he shall be punishable with fine which may extend to one thousand rupees.
