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[Cites 0, Cited by 0] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(2) in Indian Forest Act, 1927

(2)[ Any person who, being bound so to do, without lawful excuse (the burden of proving which shall lie upon such person) fails
(a)to furnish without unnecessary delay to the nearest Forest Officer or Police Officer any information required by sub-section (1);
(b)to take steps as required by sub-section (1), to extinguish any forest fire in a reserved or protected forest;
(c)to prevent, as required by sub-section (1), any fire in the vicinity of such forest from spreading to such forest; or
(d)to assist any Forest Officer or Police Officer demanding his aid in preventing the Commission in such forest of any forest-offence, or, when there is reason to believe that any such offence has been committed in such forest, in discovering and arresting the offender, shall be punishable with imprisonment for a term which may extend to one month, or with fine which may extend to two hundred rupees, or with both.]
[Inserted by Act 1 of 1928.]
[Bihar].- In its application to the State of Bihar, Section 79, sub-S. (2) of the said Act, for the words shall be punishable with imprisonment for a term which may extend to one month or with fine which may extend to two hundred rupees or with both, substitute the following, namely:shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both.Bihar Act 9 of 1990, Section 10 (w.e.f. 10-9-1990).[Madhya Pradesh].- In its application to the State of Madhya Pradesh, in Section 79, sub-S. (2), for the words extend to one month, or with fine which may extend to two hundred rupees, substitute extend to six months or with fine which may extend to one thousand rupees.M.P. Act 9 of 1965, Section 16 (w.e.f. 20-3-1965).[Uttaranchal].- In its application to the State of Uttaranchal, in Section 79, sub-S. (2), for the words one month, or with fine which may extend to two hundred rupees, substitute one year, or with fine which may extend to one thousand rupees.Uttaranchal Act 10 of 2002, Section 18.[Uttar Pradesh].- In its application to the State of Uttar Pradesh, in Section 79, sub-S. (2), for the words one month, or with fine which may extend to two hundred rupees, substitute one year, or with fine which may extend to one thousand rupees.U.P. Act 1 of 2001, Section 19 (w.e.f. 16-4-2001).