Section 15 in Maharashtra Forest Produce (Regulation of Trade) Act, 1969
15. Penalty.
- If any person contravenes any of the provisions of this Act or the rules made thereunder :-(a)he shall be punished with imprisonment which may extend to one year Or with fine which may extend to one thousand rupees, or with both;(b)the [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce in respect of which such contravention has been made or such part thereof as the Court may deem fit shall be forfeited to the State Government:Provided that, if the Court is of the opinion that it is not necessary to direct forfeiture in respect of the whole, or the case may be, any part of the [*] [The word minor was deleted by Maharashtra 45 of 1997, section 11.] forest produce, it may, for reasons to be recorded, refrain from doing so.
