Section 33(2) in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
(2)(a)Any landlord, who after the allottee has vacated the building before the date specified in the order passed under clause (a) of sub-section (1) of section 12, fails to commence the work of repairs without reasonable excuse and any landlord or other person in occupation of the building who fails to comply with the order passed by the authorized officer under sub-section (6) of section 12 shall, on conviction, be punishable with fine which may extend to [two thousand rupees] [Substituted for the words 'one thousand rupees' by Tamil Nadu Act 23 or 1973.].(b)Any landlord, who recovers possession on the ground specified in clause (b) of sub-section (1) of section 12 and fails to carry out the undertaking referred to in clause (b) of sub-section (3) of the said section without any reasonable excuse or fails to comply with the conditions and restrictions prescribed under sub-section (2) of the said section or fails to comply with the order of the authorized officer under sub-section (1) of section 13 shall, on conviction, be punishable with fine which may extend to [two thousand rupees] [Substituted for 'one thousand rupees' by section 23(2) of the Tamil Nadu Act 23 or 1973.].
