Section 9 in Tamil Nadu Schools (Regulation of Collection of Fee) Act, 2009
9. Penalties.
(1)Whoever contravenes the provisions of this Act or the rules made thereunder shall, on conviction, be punishable with imprisonment for a term which shall not be less than three years but which may extend to seven years and with fine which may extend to five thousand rupees:Provided that the court may, for any adequate and special reason to be mentioned in the judgment, impose a sentence of imprisonment for a term of less than three years.(2)The person convicted under this section shall refund to the pupil from whom the excess fee was collected in contravention of this Act, such excess fee.
