40. Penalty for cutting down or destroying [xxxxx] excise trees.
- Whoever contravenes the provisions of Section 27 shall, on conviction, be punished with imprisonment,-(i)in the case of first offence, for a term which shall not be less than three months and with fine which shall not be less than one thousand rupees; and(ii)in the case of second and subsequent offences for a term which shall not be less than six months and with fine which shall not be less than two thousand rupees.
