35B. [ Penalties for breach of rules made under section 35 in respect of scheduled timber. [Inserted by Tamil Nadu Forest (Amendment) Act, 1979 (Tamil Nadu Act 45 of 1979).]
- Whoever infringes any rules, in relation to any scheduled timber, made under section 35 (not being a rule made under clause (a) of that section) shall be punished with imprisonment for a term which may extend to [five years] and with fine which may extend to [twenty thousand rupees] [Substituted for the words 'ten thousand rupees' by the Tamil Nadu Forest (Amendment) Act, 1992 (Tamil Nadu Act 44 of 1992).]:Provided that -(a)for a first offence, the term of such imprisonment shall not be less than [two years] [Substituted for the words 'one year' by the Tamil Nadu Forest (Amendment) Act, 1992 (Tamil Nadu Act 44 of 1992).] and such fine shall not be less than [seven thousand and five hundred rupees] [Substituted for the words 'three thousand rupees' by the Tamil Nadu Forest (Amendment) Act, 1992 (Tamil Nadu Act 44 of 1992).];(b)for a second or subsequent offence, the term of such imprisonment shall not be less than [three years] [Substituted for the words 'two years' by the Tamil Nadu Forest (Amendment) Act, 1992.] and such fine shall not be less than [fifteen thousand rupees] [Substituted for the words 'five thousand rupees' by the Tamil Nadu Forest (Amendment) Act, 1992 (Tamil Nadu Act 44 of 1992).].
