Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 40] [Entire Act] State of Kerala - Subsection Section 40(1) in Kerala Forest Act, 1961 (1)The Government may by such rules prescribe as penalties for the contravention thereof Imprisonment for a term which may extend to six months, or fine which may extend to five hundred Rupees or both.
