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State of Tamilnadu - Section

Section 12 in Tamil Nadu Nuclear Installations (Regulation of Buildings and Use of Land) Act, 1978

12. Penalty for subsequent offence.

- Whoever, after having been convicted of an offence under this Act, continues to commit such offence, shall be punishable with fine which may extend to one hundred rupees for each day after the previous date of conviction during which he continues so to offend.