Section 14 in The Orissa Saw Mills and Saw Pits (Control) Act, 1991
14. Penalties.
(1)If any person contravenes or attempts to contravene or abets the contravention of any of the provisions of this Act or the Rules he shall, on conviction, be punishable with imprisonment for a term which may extend to one year and with fine which may extend to ten thousand rupees.Provided that-(i)where such contravention, attempt or abetment relates to Section 4; or(ii)when unlawful wood involved in the contravention is more than five cubic matres in volume, for the second or subsequent offence, the minimum imprisonment in either case shall be three months and minimum fine in either case shall be three thousand rupees.(2)Whoever, after conviction under Sub-section (1), continues the contravention, he shall, on conviction be punishable with fine which may extend to five hundred rupees for everyday, after the first day, during which such contravention is continued.(3)If any person,-(i)when required by this Act or by any order under this Act to make any statement or furnish any information makes such statement or furnishes such information which is false in any material particular and which he knows or has reason to believe to be false or does not believe to be true : or(ii)makes any such statement as aforesaid in any book, account, record, declaration, return or other document which he is required to maintain or furnish under this Act;he shall, on conviction, be punishable with imprisonment for a term Which may extend to six months, and with fine which may extend to three thousand rupees.
