Section 28 in The U.P. Transit of Timber and Other Forest Produce Rules, 1978
28. Penalties for breach of rules.
(1)Whosoever contravenes any of the provisions of these Rules shall be punishable with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees or with both.(2)In cases where the offence is committed after sunset and before sunrise, or after making preparation for resistance to lawful authority or where the offender has been previously convicted of a like offence, the penalty to be imposed shall be double of those mentioned in sub-rule (1).
