Tamil Nadu Panchayats (Sixth Amendment) Act, 2008*
| [Tamil Nadu Act No. 42 of 2008] | [2nd June, 2008] |
An Act further to amend the Tamil Nadu Panchayats Act, 1994
Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Fifty-ninth Year of the Republic of India as follows:-
* Received the assent of the Governor on the 2nd June, 2008 and published in the Tamil Nadu Government Gazette, Extraordinary.
1. Short title and commencement.- (1) This Act may be called the Tamil Nadu Panchayats (Sixth Amendment) Act, 2008.
(2) It shall come into force on such date as the State Government may, by notification, appoint.
2. Substitution of Schedule II.- For Schedule II to the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu Act 21 of 1994) (hereinafter referred to as the principal Act), the following Schedule shall be substituted, namely:-
"SCHEDULE-II
ORDINARY PENALTIES
[See Section 245(1)]
| Section | Sub-section or clause. | Subject. | Fine which may be imposed. |
| (1) | (2) | (3) | (4) |
| 128 | (1) | Failure to obey requisition to fence off, take down, secure or repair dangerous structure. | Five thousand rupees. |
| 129 | (1) | Failure to obey requisition to secure, lop or cut down dangerous trees. | Five hundred rupees. |
| 130 | - | Failure to obey requisition to fence building or land or trim, prune or cut hedges and trees or lower an enclosing wall. | Two hundred rupees. |
| 131 | (1)(a) | Unlawful building of wall or erecting of fence, etc., in or over public road. | Two thousand rupees. |
| 131 | (1)(b) | Unlawful making of hole or depositing of matter in or upon public road. | Five hundred rupees. |
| 131 | (1)(c) | Unlawful quarrying in any place near public road, etc. | Two thousand rupees. |
| 131 | (1)(d) | Unlawful erection of building over drain. | Four thousand rupees. |
| 131 | (1)(e) | Planting of trees without permission on any public road or other property vested in panchayat or panchayat union council. Four thousand rupees. | Two hundred rupees. |
| 131 | (1)(f) | Felling, etc., without permission of trees growing on public road or other property vested in a panchayat or on poramboke land the use of which is regulate J by if under section 134 or section 135. | Two thousand rupees. |
| 139 | - | Failure to ??? place of public entertainment. | Four thousand rupees. |
| 140 | - | Sending infected child to school. | One ??? |
| 142 | - | Failure to give information of small pox. | Fifty ??? |
| 143 | (1) | Failure to obey requisition to fill in, etc., tank or other place dangerous to public health or safety | ??? |
| 144 | (1) | Failure to obey requisition to clear or cleanse, etc., building or land in filthy state or overgrown with noxious vegetation. | Five ??? |
| 148 | (1) | Opening a new private market or continuing to keep open a private market without licence or contrary to licence. | Ten ??? |
| 148 | (3) | Levy of fees in private market without a certificate. | Two ??? |
| 150 | - | Sale or exposure for sale in public or private market of any animal or article without permission. | One ??? |
| 151 | - | Sale, etc., of articles in public roads or places, after prohibition or without licence or contrary to regulations. | Two ??? |
| 154 | (b) | Using any public place or road-side as a landing or halting place or as a cart-stand within prohibited distance. | Two ??? |
| 155 | (b) | Opening a private cart-stand or continuing to keep open a private cart-stand without licence or contrary to licence. | Five ??? |
| 157 | (a) | Slaughtering, cutting up or skinning, etc., of animals outside public slaughter-house in contravention of rules. | One ??? |
| 157 | (b) | Slaughtering of animals for purposes of sale without licence or contrary to licence. | Five ??? |
| 158 | (3) | Unlawful destruction, etc., of number affixed on buildings. | Fifty ??? |
| 158 | (4) | Failure to replace number when required to do so. | ??? |
| 159 | (1) | Using a place for offensive or dangerous trade without licence or contrary to licence. | ??? |
| 160 | - | Unlawful election of factory, workshop, etc. | one ??? |
| 236 | - | Obstructing a person in the use or enjoyment of a public road, market, well, tank, etc. | ??? |
3. Substitution of Schedule III.- For Schedule III to the principal Act, the following Schedule shall be substituted, namely:-
"SCHEDULE-III
PENALTIES FOR CONTINUING BRANCHES
(See section 245(2)]
| Section | Sub-section or clause. | Subject. | Fine which may be imposed. |
| (1) | (2) | (3) | (4) |
| 128 | (1) | Failure to obey requisition to fence off, take down, secure or repair dangerous structure. | Five hundred rupees. |
| 129 | (1) | Failure to obey requisition to secure, lop or cut down dangerous trees. | One hundred rupees. |
| 130 | - | Failure to obey requisition to fence building or land or trim, prune or cut hedges and trees, or lower an enclosing wall. | Fifty rupees. |
| 131 | (1)(a) | Unlawful building of wall or erecting of fence, etc., in or over public road. | Two hundred rupees. |
| 131 | (1)(b) | Unlawful making of hole or depositing of matter in or upon public road. | Fifty rupees. |
| 131 | (1)(c) | Unlawful quarrying in any place near public road, etc. | Two hundred rupees. |
| 131 | (1)(d) | Unlawful erection of building over drain. | Four hundred rupees. |
| 139 | - | Failure to close place of public entertainment. | Four hundred rupees. |
| 144 | (1) | Failure to obey requisition to fill in, etc., tank or other place dangerous to public health or safety. | One hundred rupees. |
| 148 | (1) | Failure to obey requisition to clear or cleanse, etc., building or land in filthy state or overgrown with noxious vegetation. | One hundred rupees. |
| 148 | (1) | Keeping open a private market without licence or contrary to licence. | One thousand rupees. |
| 148 | (3) | Levy of fees in private market without a certificate. | Five hundred rupees. |
| 150 | - | Sale or exposure for sale in public or private market of animal or article without permission. | Twenty rupees. |
| 155 | (1) | Keeping open a private cart-stand without licence or contrary to licence. | Fifty rupees. |
| 159 | (1) | Using a place for an offensive or dangerous trade without a licence or contrary to licence. | Four two rupees |
| 160 | - | Unlawful erection of factory, workshop, etc. | Two thousand rupees |