Section 30 in The Tamil Nadu Building and Construction Workers (Conditions of Employment and Miscellaneous Provisions) Act, 1984
30. General penalty for offences.
- Save as otherwise expressly provided in this Act, if in respect of any work, any person contravenes any of the provisions of this Act or of any rules made thereunder or of any order in writing given thereunder, he shall be punishable with imprisonment for a term which may extend to three months or with fine which may extend to two thousand rupees or with both; and if the contravention is continued after conviction, with a further fine which may extend to seventy-five rupees for each days on which the contravention is so continued;Provided that without prejudice to the liability to imprisonment fora term which may extend to three months, in any contravention resulting in a fatal accident or an accident causing serious bodily injury, the person concerned shall be punishable with fine of not less than one thousand rupees in the case of a fatal accident and five hundred rupees in the case of an accident which causes serious bodily injury.Explanation. - "Serious bodily injury" means any injury which involves, or in all probability will involve, the permanent loss of the use of any limb or the permanent loss of, or injury to sight or hearing or the fracture of any bone, but shall not include the fracture of a bone or joint of any phalanges of the hand or foot.
