- Whoever contravenes the provisions of sections 89, 90, 91, 92, 93, 94, or 95 shall, on conviction, be punishable with imprisonment which may extend to six months or with fine which may extend to five hundred rupees or with both.[Chapter XI-A] [Chapter XIA Inserted by Act 15 of 1976 w.e.f. 24.12.1975.] Forest Development Tax
