Section 14 in The Bihar Saw Mills (Regulation) Act, 1990
14. Penalties.
(1)If any person contravenes or attempts to contravene or abets the contravention of any of the provisions of this Act or Rules made thereunder he 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, and in the case of a continuing contravention, with an additional fine which may extend to two hundred rupees for every day during which such contravention continues after conviction for the first such contravention:Provided that for the second or subsequent offence the minimum imprisonment in either case shall be three months and minimum fine in either case shall be three thousand rupees where such contravention, attempt or abetment relates to Section 6 or when unlawful wood involved in the contravention is more than 5 cubic metres in volume.(2)If any person-(i)when required by this Act or by any order under this Act to make any statement or furnish any information, makes such statement or furnishes such information which is false in any material particular and which he knows or has reason to believe to be false or does not believe to be true; or(ii)makes any such statement as aforesaid in any book, account, record, declaration, return or other document which he is required to maintain or furnish under this Act;he shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to three thousand rupees, or with both.
