Section 12 in The Himachal Pradesh Forest Produce (Regulation of Trade) Act, 1982
12. Penalty.
- Any person contravening any of the provisions of this Act or the rules made thereunder-(a)shall be punishable with imprisonment which may extend to one year or with fine which extend to five thousand rupees or with both; and(b)the forest produce in respect of which such contravention has been made shall be forfeited to the Government.
