- In any case of a forest offence having reference to the cutting, uprooting, or removal or damage to, a sandal tree or any part of a sandal tree belonging to Government, [or to an occupant or holder of land or other person referred to in section 83] [Substituted by Act 20 of 2001 w.e.f. 5.9.2002.], the offender shall, on conviction, be punishable with imprisonment for a term which may extend to [ten years] [Substituted by Act 20 of 2001 w.e.f. 5.9.2002.] [and with fine] [Substituted by Act 23 of 1974 w.e.f. 16.9.1974.] which may extend to [one lakh rupees.] [Substituted by Act 20 of 2001 w.e.f. 5.9.2002.][Provided that,-(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] [Substituted by Act 20 of 2001 w.e.f. 5.9.2002.]; and(ii)in the case of a second or subsequent offence the term of imprisonment shall not be less than [seven years] [Substituted by Act 20 of 2001 w.e.f. 5.9.2002.] and the amount of fine shall not be less than [seventy five thousand rupees.] [Substituted by Act 20 of 2001 w.e.f. 5.9.2002.]]
