Section 16 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958
16. Penalty for infringement of restrictions.
- If any person infringes the rules or directions made and issued by the Executive Committee under Section 13 he shall be punished with imprisonment for a term which may extend to three months or with fine which may extend to Rs. 3,000 or with both :Provided that the offence may be compounded by the Executive Committee on realisation of a compound fee which may extend to Rs. 3,000.
