Section 7 in Kerala Promotion of Tree Growth in Non-Forest Areas Act, 2005
7. [ Penalties. [Substituted by Kerala Promotion of Tree Growth in Non-Forest Areas (Amendment) Act, 2007 (Act 19 of 2007).]
(1)Whoever cuts, uproots, burns or otherwise destroys any tree other than sandalwood in violation of the provisions of this Act or transports any timber contravening the provisions of the section 6 or files a false declaration shall, on conviction be punishable with imprisonment for a term which may extend to six months or with fine which may extend to twenty five thousand rupees:(2)Whoever cuts, uproots, burns or otherwise destroys or transports any sandalwood tree in violation of the provisions of this Act shall, on conviction be punishable with imprisonment for a term which shall not be less than six months but which may extend to three years and with a fine which shall not be less than fifty thousand rupees, but which may extend to One lakh rupees.(3)All offences under this Act shall be cognizable.]
