Section 15 in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964
15. Penalty.
- If any person contravenes any of the provisions of this Act or the rules made thereunder,-(a)[ he shall he punishable with imprisonment for a term which shall not be less than three months but may extend upto one year and with [fine which shall not be less than five thousand rupees and may extend to fifty thousand rupees,] [Substituted by M.P. Act No. 7 of 1989 (w.e.f. 31-12-1988).] unless the Court for the reasons to be recorded is satisfied that any lesser sentence would meet the ends of justice.](b)the tendu leaves in respect of which such contravention has been made or such part thereof as to the Court may deem fit shall be forfeited to the Government :Provided that if the Court is of the opinion that it is not necessary to direct forfeiture in respect of the whole, or as the case may be, any part of the leaves, it may, for reasons to be recorded, refrain from doing so.
