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State of Telangana - Section

Section 36 in Telangana Forest Act, 1967

36. Penalties.

- Whoever, in contravention of the provisions of this Chapter or of any rule made or licence granted thereunder possesses sandalwood, shall be punishable with imprisonment for a term which shall not be less than three months but which shall not exceed one year and with fine which shall not exceed ten thousand rupees.