Section 28(3) in Tamil Nadu Aliyasantana Act, 1949
(3)Whoever knowingly disobeys an order of the Court under sub-section (2) shall be punishable with imprisonment which may extend to three months, or with fine which may extend to five hundred rupees, or with both:Provided that no Court shall take cognizance of an offence punishable under this sub-section, except on the complaint in writing of the Court whose order has been disobeyed or of some other Court to which such Court is subordinate.
