Section 15 in The Maharashtra Forest Produce (Regulation Of Trade) Act, 1969
15. Penalty.
If any person contravenes any of the provisions of this Act or the rules made thereunder:—(a)he shall be punished with imprisonment which may extend to one year or with fine which may extend to one thousand rupees, or with both:(b)the forest produce in respect of which such contravention has been made or such part thereof as the Court may deem fit shall be forfeited to the State Government;Provided that, if the Court is of the opinion that it is not necessary to direct forfeited in respect of the whole, or as the case may be, any part of the forest produce it may, for reasons to be recorded, refrain from doing so.
