Section 13(ii) in Rajasthan Forest Produce (Establishment & Regulation of Saw Mills) Rules, 1983
(ii)If any person contravenes or attempts to contravene or abets the contravention of any of the provisions of these Rules he shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees or with both and in the case of a continuing contravention with an additional fine which may extend to [Rs.1000/ for the second default and Rs. 2000/- for subsequent default"]. [Substituted by Notification No. F. 10(17) Rev. 8/82, G.S.R. 38, dated 17.5.1985 (Published in Rajasthan Gazette, Part 4Ga(I), dated 29.8.1985)] The unaccounted timber shall be confiscated.
