Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Chattisgarh - Subsection

Section 22(1) in The Chhattisgarh Transit (Forest Produce) Rules, 2001

(1)Who so ever contravenes any of the provisions of these rules or issues transit passes without authority or in contravention of the provision of these rules shall be punishable with imprisonment for a term, which may extend to one year or with fine, which may extend to ten thousand rupees or with both.