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[Cites 0, Cited by 4] [Section 20(1)] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(1)(d) in Andhra Pradesh Forest Act, 1967

(d)abets any of the acts specified in clauses (a), (b) and (c), shall, in addition to such compensation for damages caused to the forest as the court may direct to be paid, be punishable
(i)in every case where any of the acts aforesaid relates to sandalwood or red sanderswood with imprisonment for a term which shall not be less than three months but which shall not exceed one year and with fine which shall not exceed ten thousand rupees ;
(ii)in any other case, with imprisonment for a term which may extend to one year or with fine which may extend to two thousand rupees or with both.