Section 20 in The Karnataka Preservation Of Trees Act, 1976
20. Operation of other laws not barred.-
Nothing in this Act shall be deemed to prevent any person from being prosecuted under any other law for any act or commission which constitutes an offence under this Act or from being liable under such other law to any higher punishment or penalty than that provided by this Act or the rules made thereunder:Provided that no person shall be punished twice for the same offence.
