(4)(a)Whoever contravenes any rule made under this section shall be punishable-(i)in every case, where such contravention relates to sandal-wood or red-sanders wood, with imprisonment for a term which shall not be less than three months but which shall not exceed one year and with fine which shall not exceed ten thousand rupees;(ii)in any other case, with imprisonment for a term which may extend to one year or with fine which may extend to two thousand rupees or with both;(b)If an offence under this section is committed, after sunset and before sunrise or after preparation for resistance to lawful authority or where the offender has been previously convicted of a like offence, the magistrate having jurisdiction may inflict double the penalty prescribed for such offence.
