Section 18 in The Tamil Nadu Canals and Public Ferries Act, 1890
18. Penalty for navigating a canal or establishing or working a ferry in contravention of section 5, 7-A or 9.
- Any person navigating a canal or establishing or working a ferry in contravention of section 5, 7-A or 9 of this Act shall be liable on conviction before a Criminal Court to fine not exceeding five hundred rupees.
