Section 29(2) in Tamil Nadu Business Facilitation Act, 2018
(2)All grievances shall be initially examined by the notified Grievance Redressal Authority and where the Grievance Redressal Authority is of the opinion that the Designated Official of the Competent Authority has failed to meet committed service levels without sufficient and reasonable cause, a fine not exceeding twenty-five thousand rupees may be imposed on the Designated Official:Provided that the Designated Official of the Competent Authority shall be given a reasonable opportunity of being heard before any fine is imposed.
