Section 5 in The Orissa Preservation of Private Forests Act, 1947
5. Penalties.
(1)Whoever contravenes the provisions of Sub-section (2) of Section 3 or any of the terms of a notification under Sub-section (4) of that section shall be punishable for the first offence with fine which may extend to two thousand rupees and for a second or subsequent offence with imprisonment which may extend to two years or with fine which may extend to five thousand rupees or with both.(2)Notwithstanding anything contained in Section 322 of the Code of Criminal Procedure, V of 1893, it shall be lawful for any Magistrate of the first class, specially empowered by the [State] [Substituted by A. O. 1950 for 'Provincial'.] Government in this behalf, to impose a fine exceeding one thousand rupees.
