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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Telangana - Subsection

Section 61(2) in Telangana Forest Act, 1967

(2)The Government may, by notification, direct that in lieu of the fines fixed by section 12 of the Act referred to in sub-section (1), there shall be levied, in all or any of the areas to which this Act applies, for each goat or kid impounded under sub-section (1), such fine not exceeding rupees five as they think fit.