(2)in any other case, with imprisonment for a term which may extent to six months or with fine which may extend to five hundred rupees, or with both.Acts exempted from prohibition contained. - Nothing in this section shall be deemed to prohibit-(a)any act done in accordance with any rule made, by the Government or with the permission in writing of the District Forest Officer, or of an officer authorised by him to grant such permission; or(b)the exercise of any right continued under section 12 or created by grant or contract in the manner described in section 18:Provided that this section shall not be held to interfere with such working of the forest as may be ordered by the District Forest Officer.
