55C. Regulation, sale and manufacture of sandal wood and sandal wood-oil.
(1)No person shall possess, store or sell or attempt to store or sell sandal-wood or disintegrate or attempt to disintegrate sandal-wood in mills or by other contrivance, manufacture or distil or attempt to manufacture, or distil oil from sandal-wood, or redistil, refine or sell oil extracted from sandal-woods except under a licence obtained from a Forest Officer empowered in this behalf on payment of such fees and subject to such restrictions and conditions as may be prescribed:Provided that no such licence shall be necessary for possession of sandal-wood up to two kilogram for bona fide domestic use.(2)[ Whoever contravenes the provisions of Sub-section (1) shall, on conviction, be punishable with imprisonment for a term which shall not be less than three years but may extend to seven years and with fine which may extend to ten thousand rupees.] [Substituted vide O.A.No. 12 of 2003 Notification No. 6282/Legislative O.G.E. No. 660 dated 5.5.2003.]
