Section 7 in Arunachal Pradesh Forest (Removal of Timber) Regulation Act, 1983
7. Penalty.
- Any person who contravenes any of the provisions of Section 3, shall, on conviction, be punished with imprisonment which may extend to one year, or with fine which may extend to two thousand rupees, or with both, and the Court trying the offence may further order that the timber in respect of which the offence was committed and the vessels, vehicle or animal with which the offence was committed shall be confiscated to the Government.
