Section 46 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
46. Penalties for breach of rules.
- Any person breaking any rule under this Act for the breach of which no special penalty is provided shall be punished with imprisonment [for a term which may extend to [two years but shall not be less than three months and with fine which may extend to six thousand rupees but shall not be less than one thousand rupees.] [Words substituted by Act XL of 1962.]
