36. Penalties for breach of rules made under sections 35 and 35-A.
- The [Central or, as the case may be, State Government] [The word 'Central or as the case may be Provincial Government' were substituted for the word 'Government' by the Adaptation Order 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] may, by such rules, prescribe as penalties for the infringement thereof imprisonment for a term which may extend to one month, or fine which may extend to two hundred rupees, or both.[xxx] [Inserted by section 5 of the Tamil Nadu Forest (Amendment) Act, 1961 (Tamil Nadu Act 36 of 1961) and Omitted by Tamil Nadu Forest (Amendment) Act, 1979 (Tamil Nadu Act 45 of 1979).][Chapter V-A] [Chapter V-A was inserted by section 6 of the Tamil Nadu Forest (Amendment) Act, 1961 (Tamil Nadu Act 36 of 1961).] Possession of Sandalwood
