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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(1) in The Bihar Private Forest Act, 1947

(1)Any person who contravenes any of the provisions of this Chapter shall be punishable with fine not exceeding fifty rupees for the first offence and with fine not exceeding one hundred rupees or simple imprisonment not exceeding three months or both for the second or any subsequent offence.