- Any person contravening any provision of this Act or any rule made under this Act, for the contravention of which no special penalty is provided, shall, on conviction be punishable with imprisonment for a term which may extend to [six months] [Substituted by Act 23 of 1974 w.e.f. 16.9.1974.] or with fine which may extend to [one thousand rupees] [Substituted by Act 23 of 1974 w.e.f. 16.9.1974.], or with both:[Provided that any person contravening any such provision relating to sandalwood, shall, on conviction, be punishable with imprisonment for a term which may extend to five years and with fine which may extend to five thousand rupees.] [Inserted by Act 1 of 1981 w.e.f. 23.2.1981.]
