Section 7(2) in Kerala Promotion of Tree Growth in Non-Forest Areas Act, 2005
(2)Whoever cuts, uproots, burns or otherwise destroys or transports any sandalwood tree in violation of the provisions of this Act shall, on conviction be punishable with imprisonment for a term which shall not be less than six months but which may extend to three years and with a fine which shall not be less than fifty thousand rupees, but which may extend to One lakh rupees.
