Section 15 in Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983
15. Punishment for trading in certain forest produce unaccounted for.
- Whoever trades in any forest produce and is or has been in possession of that produce which he cannot satisfactorily account for shall be punished with imprisonment of either description which shall not be less than one year but which may extend to three years, and shall also be liable to fine:Provided that the court may, for any special reason to be recorded in writing, impose a sentence of imprisonment of less than one year.Explanation. - For the purpose of this section,-(a)"forest produce" means " timber" and "trees" as defined In clauses (6) and (7) of section 2 of the Indian Forest Act, 1927 (16 of 1927) and shall include resin, catechu or any other forest produce, which the State Government may by notification, specify in this behalf; and(b)"trading in forest produce" means the sale or purchase of any forest produce in any manner, shape or form, whatever, or carrying on any business in it with a view to make profit.
