Section 15 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958
15. Penalty for infringement of restrictions.
- If any person infringes the provisions of Section 7 he shall be punished with imprisonment for a term which may extend to three months or with fine which may extend to Rs. 3,000 or with both;Provided that the Chief Forest Officer may compound an offence under this section when the value of trees felled does not exceed rupees one thousand.
