Section 52E(7) in Tamil Nadu Prohibition Act, 1937
(7)Any person who is guilty of the breach of any order passed under sub-section (1) or of any of the conditions or restrictions specified in such order shall be punished with [***] [Omitted 'rigorous' by Tamil Nadu Act No. 2 of 1989.] imprisonment which may extend to three years or with fine, or with both.]
