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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Telangana - Subsection

Section 68(4) in Telangana Forest Act, 1967

(4)Any person contravening any rule under this Act, for the contravention of which no special penalty is provided shall be punishable with imprisonment for a term which may extend to one month or with fine which may extend to five hundred rupees or with both:Provided that no prosecution under this sub-section shall be instituted without the previous sanction of the Divisional Forest Officer.