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[Cites 0, Cited by 0] [Section 51A] [Entire Act]

State of West Bengal - Subsection

Section 51A(2) in The Indian Forest (West Bengal Amendment) Act, 1981

(2)The State Government may prescribe, as penalties for the contravention of any rules made under this section, imprisonment for a term which may extend to six months, or fine which may extend to five hundred rupees, or both.".