Section 3 in Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992
3. Punishment for committing mischief in respect of [property] [Substituted by Tamil Nadu Act 46 of 1994].
- Whoever,-(i)Commits mischief by doing any act in respect of any [property] [Substituted by Tamil Nadu Act 46 of 1994] and thereby causes damage or loss to such [property] [Substituted by Tamil Nadu Act 46 of 1994] to the amount of one hundred rupees or upwards; or(ii)commits mischief by doing any act which causes or which he knows to be likely to cause a diminution of the supply of water to the public or to any person for any purpose or an inundation of, or obstruction to, any public drainage, or(iii)commits mischief by doing any act which renders any public road, bridge, navigable channel, natural or artificial impassable or less safe for traveling or conveying property,shall be punished with imprisonment for a term which shall not be less than one year but which may extend to five years and with fine: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 one year.
