Section 5 in Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992
5. Punishment for throwing stones, bricks, etc., upon persons travelling in motor vehicles.
- Whoever commits or instigates, incites or otherwise abets the act of throwing stones, bricks, soda-bottles or any other material whatsoever upon the persons traveling in any motor vehicle, shall be punished with imprisonment for a term which shall not be less than six months 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 six months.Explanation. - For the purpose of this section "motor vehicle" shall have the same meaning as in clause (28) of section 2 of the Motor Vehicles Act, 1988.
