Section 6 in Tamil Nadu Industrial Establishments (Conferment of Permanent Status to Workmen) Act, 1981
6. Penalties.
(1)Every employer who contravenes the provisions of section 3 shall be punishable with fine which may extend to live thousand rupees and in the case of continuing offence with a further fine which may extend to two hundred rupees for every day after the first during which the offence continues.(2)No prosecution for an offence punishable under the section shall be instituted except with the previous sanction of the prescribed authority.
