Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 53 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Rules, 1960

53.

If any person infringes any of these rules he shall be liable to be punished with a fine which may extend to two hundred rupees and in default of payment of fine to imprisonment which may extend to two months :Provided that any Forest Officer in receipt of a monthly salary of not less than Rs. 100 may compound the offence and the sum of money imposed as compound fee shall in by the owner of such land or his duly authorities agent and must no case exceed Rs. 50, in addition to any royalty or other dues payable on any timer forming the subject of the offence.