Section 5(1) in The Orissa Preservation of Private Forests Act, 1947
(1)Whoever contravenes the provisions of Sub-section (2) of Section 3 or any of the terms of a notification under Sub-section (4) of that section shall be punishable for the first offence with fine which may extend to two thousand rupees and for a second or subsequent offence with imprisonment which may extend to two years or with fine which may extend to five thousand rupees or with both.
