Section 20 in The Bihar Forest Produce (Regulation of Trade) Act, 1984
20. Penalty.
- If any person contravenes any of the provisions of this Act or rules made thereunder-(1)he shall be punished with imprisonment which may extend to one year or fine which may extend to two thousand rupees, or both:Provided that penalties which are double 6f those mentioned above may be inflicted in case where the offence is committed after preparation for resistance to lawful authority or where the offender has been previously convicted of a like offence;(2)the specified forest produce in respect of which such contravention has been made or such part thereof as the Court may deem fit, and any boat, tools, vehicle, animal, vessel; or other conveyance or any other articles used in committing such offence shall be forfeited to Government and shall vest in Government free from all encumbrances:Provided that if the Court is of the opinion that it is not necessary to direct confiscation in respect of whole, or as the case may be, any part of the specified forest produce or other property, it may, for reasons to be recorded refrain from doing so.(3)Such forfeiture may be in addition to any other punishment prescribed for such offence.
