Section 26D in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
26D. Penalty for forcibly opposing seizure.
- Any person who opposes the seizure of tools, arms, boats, carts, equipment, ropes, chains, machines, vehicles or cattle liable to be seized under this Act or forcibly receives the same after seizure shall be punished with imprisonment for a term which may extend to two years but shall not be less than three months and with fine which may extend to six thousand rupees but shall not be less than one thousand rupees.
