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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Himachal Pradesh - Subsection

Section 18(1) in Himachal Pradesh Private Forests Act, 1954

(1)Any person who contravenes any of the provisions of this chapter or deviates from the prescriptions of the sanctioned working plan without the previous sanction of the Forest Officer, shall be punishable with a fine not exceeding rupees one thousand or simple imprisonment not exceeding three months or both.