Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Telangana - Subsection

Section 20(1)(d) in Telangana Forest Act, 1967

(d)abets any of the acts specified in clauses (a), (b) and (c), shall in addition to such compensation for damages caused to the forests as the court may direct to be paid, be punishable -
(i)in every case where any of the acts aforesaid relates to sandalwood 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.