Section 27(3)(d) in The Orissa Forest Act, 1972

[Cites 0, Cited by 5] [Section 27(3)] [Section 27] [Entire Act]

State of Odisha - Subsection

Section 27(3)(d) in The Orissa Forest Act, 1972

(d)in contravention of any rule made in this behalf by the State Government hunts, shoots, fishes, poisons water or sets traps or snares, shall be punishable with imprisonment for a term [which shall not be less than three years but may extend to seven years and with fine which may extend to ten thousand rupees] [Substituted vide O.A.No. 12 of 2003 Notification No. 6282/Legislative O.G.E. No. 660 dated 5.5.2003.] [* * *] [Deleted vide Orissa Act 9 of 1983, O.G.E. No. 444D/18.4.1983.]

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State of Odisha - Subsection

Section 27(3)(d) in The Orissa Forest Act, 1972