Section 5(2) in The Maharashtra Transfer of Ownership of Minor Forest Produce in the Scheduled Areas and the Maharashtra Minor Forest Produce (Regulation of Trade) (Amendment) Act, 1997
(2)Whoever contravenes or violates the prescriptions contained in the Working Plan or the Management Plan or the Working Scheme or the rules made by the Conservator of Forest of the concerned Circle shah, on conviction, be punished with fine which may extend to rupees five thousand or with imprisonment which may extend to one year or with both.
