Section 16 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
16. Penalty for breach of rules made under section 15.
- [Any person who infringes any of the rules made under section 15 may be punished with] [Substituted by Act XXIV of 1997, Section 5.] 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 five thousand rupees but shall not be less than one thousand rupees :] [Substituted by Act V of 1980, Section 5.][Provided that where the value of timber seized exceeds rupees five thousand the fine may extend up to the value of timber so seized.] [Added by Act XVII of 1971, Section 3.]
