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[Cites 0, Cited by 11] [Section 29(4)] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(4)(a) in Andhra Pradesh Forest Act, 1967

(a)Whoever contravenes any rule made under this section shall be punishable
(i)in every case, where such contravention related 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.