Section 27 in The U.P. Forest (Timber-Transit on Yamuna, Tons and Pabar Rivers) Rules, 1963
27.
Any person who contravenes any of these rules shall be liable under Section 42 and Section 51 of the Indian Forest Act, 1927 (Act No. XVI of 1927), to imprisonment of either description, for a term which may extend to six months or to a fine which may extend to Rs. 500 or to both.
