Section 10 in The Indian Forest (Bihar Amendment) Act, 1989
10. Amendment of sub-section (2) of Section 79 of Act XVI, 1927.
- In sub-section (2) of Section 79 of the said Act for the words "shall be punishable with imprisonment for a term which may extend to one month or with fine which may extend to two hundred rupees or with both" the following words shall be substituted; namely:-"Shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to one thousand rupees or with both."
