Section 7 in The Maharashtra Transfer of Ownership of Minor Forest Produce in the Scheduled Areas and the Maharashtra Minor Forest Produce (Regulation of Trade) (Amendment) Act, 1997
7. Offences by Panchayats and provisions for Indian Forests Act, 1927, and Wildlife (Protection) Act, 1972 to apply.
(1)The Provisions of this Chapter shall be in addition to and shall not be in derogation of, the provisions for Indian Forest Act, 1927, and the Wildlife (Protection) Act, 1972, and all the penal provisions obtaining in the said Act shall also apply to all the Panchayats to which its Chapter applies.(2)If the person committing an offence under this Chapter is a Panchayat, every person who, at the time the offence was committed, was in charge of, and was responsible to, the Panchayat for the exercise of the powers and conduct of the functions and duties of the Panchayat shall also be liable to be proceeded against and punished accordingly.
