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[Cites 0, Cited by 0] [Section 40F] [Entire Act]

State of Tamilnadu - Subsection

Section 40F(2) in Tamil Nadu Forest Act, 1882

(2)The Government, may by such rules prescribed, as penalties for the infringement thereof, imprisonment for a term which may extend to six months, or fine which may extend to five hundred rupees or both.[Chapter VI-B] [Inserted by section 4 of the Tamil Nadu Forest (Amendment) Act, 1965 (Tamil Nadu Act 40 of 1956).] Royalties