Section 14 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958
14. Penalty for infringement of restrictions.
- If any person infringes the provisions of Sections 5 and 11 he shall be punished with a fine which may extend to two thousand rupees, and in default of payment of fine, he may be liable to imprisonment which may extend to two months :Provided that the Chief Forest Officer may compound an offence under this section where the value of the timber involved does not exceed rupees one thousand.
