Section 30 in The Wild Life (Protection) Amendment Act, 2002
30. Amendment of section 51.-
In section 51 of the principal Act,-(i) in sub- section (1), for the first and second provisos, the following provisos shall be substituted, namely:-" Provided that where the offence committed is in relation to any animal specified in Schedule I or Part II of Schedule II or meat of any such animal or animal article, trophy or uncured trophy derived from such animal or where the offence relates to hunt ng in a sanctuary or a National Park or altering the boundaries of a sanctuary or a National Park, such offence shall be punishable with imprisonment for a term which shall not be less than three years but may extend to seven years and also with fine whi h shall not be less than ten thousand rupees: Provided further that in the case of a second or subsequent offence of the nature mentioned in this sub- section, the term of the imprisonment shall not be less than three years but may extend to seven years and also with fine which shall not be less than twenty- five thousand rupees.";(ii)in sub- section (1A), for the words" one year", the words" three years" and for the words" five thousand rupees", the words" ten thousand rupees" shall be substituted.
