Section 4 in The Indian Forest (Bihar Amendment) Act, 1989
4. Substitution of Section 42 of Act XVI, 1927.
- For Section 42 of the said Act, the following shall be substituted; namely:-"42. Penalty for breach of Rules made under Section 41. - The State Government may by such Rules prescribe as penalties for the contravention thereof imprisonment for a minimum term of six months which may extend to two years or with minimum fine of one thousand rupees which may extend to five thousand rupees or with both. The offence under this Section shall be cognizable and non-bailable."
