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Union of India - Section

Section 42 in Indian Forest Act, 1927

42. Penalty for breach of rules made under section 41.

(1)The "State Government" [[Substituted by A.O.1950,for "Provincial Government.]] may by such rules prescribe as penalties for the contravention thereof imprisonment for a term which may extend to six months, or fine which may extend to five hundred rupees, or both.
(2)Such rules may provide that penalties which are double of those mentioned in sub-section (1) may be inflicted in cases where the offence is committed after sunset and before sunrise, or after preparation for resistance to lawful authority, or where the offender has been previously convicted of a like offence.
[Bihar".- In its application to the State of Bihar, for Section 42, substitute the following section, namely:42. Penalty for breach of rules made under section 41.The State Government may by such rules prescribe as penalties for the contravention thereof imprisonment for a minimum term of six months which may extend to two years or with minimum fine of one thousand rupees which may extend to five thousand rupees or with both. The offence under this section shall be cognizable and non-bailable.Bihar Act 9 of 1990, Section 4 (w.e.f. 10-9-1990).[Goa].- In Section 42, for the words six months and five hundred rupees, substitute one year and one thousand rupees, respectively.Goa Act 15 of 1989, Section 3 (w.e.f. 10-8-1989).[Himachal Pradesh].- In its application to the State of Himachal Pradesh, in Section 42, for the words six months and five hundred, substitute two years and five thousand, respectively.H.P. Act 15 of 1991, Section 3 (w.e.f. 24-7-1991).[Madhya Pradesh].- In its application to the State of Madhya Pradesh, in Section 42, sub-S. (1), for the words extend to six months or fine which may extend to five hundred rupees, substitute extend to one year or fine which may extend to two thousand rupees.M.P. Act 9 of 1965, Section 7 (w.e.f. 20-3-1965).[Maharashtra].- In its application to the State of Maharashtra, in Section 42, sub-S. (1), for the words six months or with fine which may extend to five hundred rupees, substitute one year or with fine which may extend to two thousand rupees.Maharasthra Act 7 of 1985, Section 6 (w.e.f. 1-6-1985).[Uttaranchal].- In its application to the State of Uttaranchal, in Section 42, in sub-S. (1), for the words six month, or fine which may extend to five hundred rupees, substitute two years, or fine which may extend to five thousand rupees.Uttaranchal Act 10 of 2002, Section 5.[Uttar Pradesh].- In its application to the State of Uttar Pradesh, in Section 42, in sub-S. (1), substitute the following sub-section, namely:(1) The State Government may by such rules prescribe as penalties for the contravention thereof imprisonment for a term which may extend to two years, or fine which may extend to five thousand rupees or both.U.P. Act 1 of 2001, Section 5 (w.e.f. 16-4-2001).[West Bengal].- In its application to the State of West Bengal, in Section 42, sub-S. (1), for the words six months, or fine which may extend to five hundred rupees, substitute one year, or fine which may extend to one thousand rupees.W.B. Act 22 of 1988, Section 7 (w.e.f. 3-2-1989).