(2)Whoever contravenes any rule made under sub section (1) shall be punishable(i)in every case where such contravention relates to sandalwood or red sanders wood, with imprisonment for a term which shall not be less than three months but which shall not exceed one year and with fine which shall not exceed ten thousand rupees ;(ii)in any other case, with imprisonment for a term which may extend to six months or with fine which may extend to two hundred rupees or with both.
