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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(1)(a) in The M.P. Kashtha Chiran (Viniyaman) Adhiniyam, 1984

(a)accept from any person whose licence is liable to be revoked or suspended under sub-section (5) of Section 6 or who is reasonably suspected of having committed for the first time of an offence relating to non-submission of return under Section 8 or of non-maintenance of account of wood under Section 9 or sawing of wood unlawfully obtained which is of less than half a cubic meter in volume, a sum not exceeding [ten thousand rupees] [Substituted by M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003), for 'five thousand rupees'.], in lieu of such revoked or suspension or by way of composition for each such offence, as the case may, and may impose as a penalty a sum not exceeding [ten thousand rupees] [Substituted by M.P. Act No. 13 of 2003 (w.e.f. 26-4-2003), for 'five thousand rupees'.], and shall order confiscation of unlawfully obtained wood which was seized;