Section 47(2) in Tamil Nadu Recognised Private Schools (Regulation) Act, 1973
(2)If any person wilfully obstructs any authority, officer or person, from entering any private school in the exercise of any power conferred on it or him by or under this Act, he shall be punishable with imprisonment for a term which may extend to one month, or with fine which may extend to one thousand rupees, or with both.
