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 0] [Section 87(2)] [Section 87] [Entire Act] State of Karnataka - Subsection Section 87(2)(i) in Karnataka Forest Act, 1963 (i)in the case of first offence, the term of imprisonment shall not be less than five years and the amount of fine shall not be less than [fifty thousand rupees];