(1)in any case where such infringement relates to any scheduled timber, with imprisonment for a term which may extend to [five years] and with fine which may extend to [twenty thousand rupees] [Substituted for the words 'ten thousand rupees' by the Tamil Nadu Forest (Amendment) Act, 1992 (Tamil Nadu Act 44 of l992).]:Provided that, -(a)for a first offence, the term of such imprisonment shall not be less than [two years] [Substituted for the words 'one year' by the Tamil Nadu Forest (Amendment) Act, 1992.] and such fine shall not be less than [seven thousand and five hundred rupees] [Substituted for the words 'three thousand rupees' by the Tamil Nadu Forest (Amendment) Act, 1992.];(b)for a second or subsequent offence, the term of such imprisonment shall not be less than [three years] [Substituted for the words 'two years' by the Tamil Nadu Forest (Amendment) Act, 1992 (Tamil Nadu Act 44 of 1992).] and such fine shall not be less than [fifteen thousand rupees] [Substituted for the words 'five thousand rupees' by the Tamil Nadu Forest (Amendment) Act, 1992 (Tamil Nadu Act 44 of 1992).].
