Section 25 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
25. Power to make rules and prescribe penalties.
- [The Government] [In sections 3, 5, 6, 9, 10, 11, 12, 14, 15, 16, 19, 25, 34, 38, 45 and 47 the words 'the Government' substituted for the words 'His Highness the Maharaja Bhadur' by Act X of Svt. 1996.] may from time to time make rules to regulate the following matters, namely(a)the salving, collection and disposal of all timber mentioned in section 19;(b)the use and registration of boats used in salving and collecting timber;(c)the amounts to be paid for salving, collecting, moving, storing and disposing of such timber;(d)the use and registration of hammers and other instruments to be used for marking such timber.[The Government] [In sections 3, 5, 6, 9, 10, 11, 12, 14, 15, 16, 19, 25, 34, 38, 45 and 47 the words 'the Government' substituted for the words 'His Highness the Maharaja Bhadur' by Act X of Svt. 1996.] may from time to time prescribe, as penalties for the infringement of any rules made under this section, imprisonment for a term which may extend to [two years but shall not be less than three months and with fine which may extend to six thousand rupees but shall not be less than one thousand rupees] [Substituted by Act XXIV of 1997, Section 6.].
