Section 14(1) in The Orissa Saw Mills and Saw Pits (Control) Act, 1991
(1)If any person contravenes or attempts to contravene or abets the contravention of any of the provisions of this Act or the Rules he shall, on conviction, be punishable with imprisonment for a term which may extend to one year and with fine which may extend to ten thousand rupees.Provided that-(i)where such contravention, attempt or abetment relates to Section 4; or(ii)when unlawful wood involved in the contravention is more than five cubic matres in volume, for the second or subsequent offence, the minimum imprisonment in either case shall be three months and minimum fine in either case shall be three thousand rupees.
