Section 83(2) in Tamil Nadu Town and Country Planning Act, 1971
(2)Whoever after having been convicted of-(a)contravening any provision of the sections specified in the first column of schedule II, or(b)contravening any rule or order made under any of the specified sections, or(c)failing to comply with any direction lawfully given to him or any requisition lawfully made upon him under or in pursuance of any of the said sections, continues to contravene the said provisions or to neglect to comply with the said direction or requisition, as the case may be, shall on conviction be punishable, for each day after the previous date of conviction during which he continues so to offend with fine which shall not be less than twenty-five rupees and not more than fifty rupees.Explanation. - The entries in the third column of Schedules I and II under the heading "subject" are not intended as definitions of the offences described in the sections, sub-sections or clauses mentioned or even as abstracts of those sections, sub-sections or clauses, but are inserted merely as references to the subject of the sections, sub-sections or clauses, as the case may be.
