Section 6(1) in Tamil Nadu Rosewood Trees (Conservation) Act, 1994
(1)Any person who contravenes any provisions of this Act, or any rule or order made thereunder shall, on conviction, be punishable with imprisonment for a term which may extend to five years and with fine which may extend to twenty thousand rupees:Provided that-(a)for a first offence, the term of such imprisonment shall not be less than two years and such fine shall not be less than seven thousand and five hundred rupees;(b)for a second or subsequent offences, the term of such imprisonment shall not be less than three yea rs and such fine shall not be less than fifteen thousand rupees.
