Section 7 in Tamil Nadu Preservation of Private, Forests Act, 1949
7. [ Penalties. [Substituted for original section 7 by section 6 of the Tamil Nadu Preservation of Private Forests (Amendment) Act, 1979 (Tamil Nadu Act 36 of 1979).]
- Whoever contravenes -(a)the provisions of sub-section (1) or sub-section (2) of section 3, or(b)any of the terms or conditions subject to which permission is granted under sub-section (2) of section 3, or(c)any of the terms of a notification under section 6, shall be punishable with imprisonment which may extend to two years or with fine which may extend to five thousand rupees or with both.]
