(1)[ in any case where any of the acts aforesaid relates to any scheduled timber, with imprisonment for a term which may extend to [five years] [Substituted by Tamil Nadu Forest (Amendment) Act, 1979 (Tamil Nadu Act 45 of 1979).] and with fine which may extend to [twenty thousand rupees] [Substituted for the words 'ten thousand rupees' by the Tamil Nadu Forest (Amendment) Act, 1972.].Provided that, -(a)for a first offence, the term of such imprisonment shall not be less than [two year] [Substituted for the words 'one year' by the Tamil Nadu Forest (Amendment) Act, 1972 (Tamil Nadu Act 44 of 1992).] and such fine shall not be less than [seven thousand and five hundred rupees] [Substituted for the words 'three thousand rupees' by the Tamil Nadu Forest (Amendment) Act, 1972 (Tamil Nadu Act 44 of 1992).];(b)for a second or subsequent offence, the term of such imprisonment shall not be less than [three years] [Substituted for the words 'two years' by the Tamil Nadu Forest (Amendment) Act, 1972 (Tamil Nadu Act 44 of 1992).] and such fine shall not be less than [fifteen thousand rupees] [Substituted for the words 'five thousand rupees' by the Tamil Nadu Forest (Amendment) Act, 1972 (Tamil Nadu Act 44 of 1992).];
