Section 22 in The Karnataka Preservation Of Trees Act, 1976
22. Penalty.-
Any person who contravenes any of the provisions of this Act or orders made thereunder shall, on conviction, be punishable with imprisonment which may extend to three months or with fine which may extend to one thousand rupees or with both. Upon such conviction the court may order any property in respect of which the offence is committed to be forfeited to the State Government.
