Section 26(2) in Kerala Preservation of Trees Act, 1986
(2)Notwithstanding the repeal of the Kerala Preservation of Trees Ordinance, 1986 (65 of 1986), anything done or deemed to have been done or any action taken or deemed to have been taken under the said Ordinance shall be deemed to have been done or taken under this Act:Provided that no person convicted of an offence with respect to anything so deemed to have been done under this Act, shall be subjected to a penalty greater than that which might have been inflicted under the law applicable to such offence, in force at the time of the commission of such offence:Provided further that nothing contained in this section shall render any person liable to he convicted of an offence in respect of anything done or omitted to be done by him after the 1st day of August, 1983 and before the 30th day August, 1983 and after the 6fh day of January, 1984 and before the 15th day of February, 1984.
