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Union of India - Section
Section 77 in Indian Forest Act, 1927
77. Penalties for breach of rules.
- Any person contravening any rule under this Act, for the contravention of which no special penalty is provided, shall be punishable with imprisonment for a term which may extend to one month, or fine which may extend to five hundred rupees, or both.| [Madhya Pradesh].- In its application to the State of Madhya Pradesh, in Section 77, for the words extend to one month, or fine which may extend to five hundred rupees, substitute extend to six months, or with fine which may extend to one thousand rupees.M.P. Act 9 of 1965, Section 15 (w.e.f. 20-3-1965).[Uttaranchal].- In its application to the State of Uttaranchal, in Section 77, for the words one month, or fine which may extend to five hundred rupees, substitute one year, or with fine which may extend to two thousand rupees.Uttaranchal Act 10 of 2002, Section 17.[Uttar Pradesh].- In its application to the State of Uttar Pradesh, in Section 77, for the words one month, or fine which may extend to five hundred rupees, substitute one year, or with fine which may extend to two thousand rupees.U.P. Act 1 of 2001, Section 18 (w.e.f. 16-4-2001). |