Section 22 in The Chhattisgarh Transit (Forest Produce) Rules, 2001
22. Penalties for breach of rules.
(1)Who so ever contravenes any of the provisions of these rules or issues transit passes without authority or in contravention of the provision of these rules shall be punishable with imprisonment for a term, which may extend to one year or with fine, which may extend to ten thousand rupees or with both.(2)In cases where offence is committed after sunset and before sunrise, after preparation for resistance to lawful authority or where the offender has been previously convicted of a like offence, the penalty to be inflicted shall be double of those mentioned in sub-rule (1) above.
