Section 7 in Tamil Nadu Panchayats (Prohibition and Regulation of The use of Public or Private Springs, Tanks, Wells) Rules, 1999
7. Penalty for contravention of these rules.
- Whosoever contravenes any order issued under any of the provisions of rules 2 to 4 or a notice under rule 5 or any of the provision of rule 6 or fails to comply with any direction lawfully given to him or any requisition lawfully made upon him under any of these rules shall be punishable with fine which may extend to one hundred rupees and in case of continuing breach with fine not exceeding fifteen rupees for every day during which the breach continues after conviction for the breach. The village panchayat issuing an order or notice under these rules shall give the person, whosoever contravenes any order or notice issued under these rules, adequate opportunity to furnish the written defence and accord necessary hearing before passing orders of punishment.
