Section 21 in The Orissa Timber and Other Forest Produce Transit Rules, 1980
21. [ Penalties. [Substituted vide SRO No. 420/2006 dated 1.7.2006 OGE No. 941 dated 3.7.2006.]
- Whoever contravenes any of the provisions of these rules shall be punished with imprisonment for a term which may extend to five years and with fine which may extend to five thousand rupees :Provided that where offence is committed after sunset and before sunrise, or after preparation for resistance to lawful authority or where the offender has been previously convicted for a like offence, the offender shall be inflicted punishment with imprisonment for a term which shall not be less than three years but which may extend to seven years and with fine which may extend to ten thousand rupees.]
