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[Cites 0, Cited by 0] [Section 29(4)] [Section 29] [Entire Act]

State of Telangana - Subsection

Section 29(4)(a) in Telangana Forest Act, 1967

(a)Whoever contravenes any rule made under this section shall be punishable-
(i)in every case, where such contravention relates to sandal-wood or red-sanders wood, 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;
(ii)in any other case, with imprisonment for a term which may extend to one year or with fine which may extend to two thousand rupees or with both;