Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Andhra Pradesh - Subsection

Section 61(2) in Andhra Pradesh Forest Act, 1967

(2)The Government may, by notification, direct that in lieu of the fines fixed by section 12 of the Act referred to in sub section (1), there shall be levied, in all or any of the areas to which this Act applies, for each goat or kid impounded under sub section (1), such fine not exceeding rupees five as they think fit.