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State of Madhya Pradesh - Section

Section 77 in The Indian Forest Act, 1927

77. Penalties for breach of rules.

- Any person contravening any rule under this Act, for the contravention of which no special penalty is provided, shall be punishable with imprisonment for a term which may [extend to six months, or with fine which may extend to one thousand rupees,] [Substituted by Section 15 of M. P. Act No. 9 of 1965.] or both.