Section 5 in The Maharashtra Transfer of Ownership of Minor Forest Produce in the Scheduled Areas and the Maharashtra Minor Forest Produce (Regulation of Trade) (Amendment) Act, 1997
5. Panchayats to adhere strictly to the Silvicultural prescriptions of Working Plan, Management Plan or Working Scheme.
(1)The Panchayats shall strictly adhere to the prescriptions contained in the Working Plan, Management Plan or Working Scheme with regards to the harvest of minor forest produce. However, in the areas not covered under the Working Plan, Management Plan or Working Scheme, the Panchayats shall adhere to the rules made, with regard to the harvesting of minor forest produce, under this Chapter, by the Conservator of Forests of the concerned Circle.(2)Whoever contravenes or violates the prescriptions contained in the Working Plan or the Management Plan or the Working Scheme or the rules made by the Conservator of Forest of the concerned Circle shah, on conviction, be punished with fine which may extend to rupees five thousand or with imprisonment which may extend to one year or with both.
