Section 3 in Rules and Orders in Force in Certain Districts
3. Penalties for offences against Section 2.
- Any person who does any act in contravention of a notification issued under Section 2 of this Regulation, and any holder of a licence under the said section who does any act in contravention of a restriction or condition imposed by such licence,shall be punished for a first offence with a fine not exceeding one hundred rupees, and for each subsequent offence with imprisonment of either description for a term which may extend to three months, or with a fine not exceeding five hundred rupees, or with both ;and the Magistrate by whom he is convicted may further order that all animals or carcasses of animals, and all wood, wax, ivory, India-rubber, or other jungle products found in his possession, and all animals, ropes, nets, guns, ammunition, and other things used by him in the commission of such offence, shall be confiscated.
