- Whoever, in contravention of this Chapter or of any rule made or licence granted thereunder, possesses sandalwood, shall be punished [with imprisonment for a term which may extend to [five years] [Substituted for the words 'with imprisonment for a term which may extend to one year and with fine which may extend to ten thousand rupees' by Tamil Nadu Forest (Amendment) Act, 1979.] and with fine which may extend to [twenty thousand rupees] [Substituted for the words 'one year' by Tamil Nadu Forest (Amendment) Act, 1992.]]:Provided that-(a)for a first offence, the term of such imprisonment shall not be less than [two years] [Substituted for the words 'one year' by Tamil Nadu Forest (Amendment) Act, 1992.] and such fine shall not be less than [seven thousand and five hundred rupees] [Substituted for the words 'one year' by Tamil Nadu Forest (Amendment) Act, 1992.];(b)for a second or subsequent offence, the term of such imprisonment shall not be less than [three years] [Substituted for the words 'one year' by Tamil Nadu Forest (Amendment) Act, 1992.] and such fine shall not be less than[fifteen thousand rupees] [ Substituted for the words 'one year' by Tamil Nadu Forest (Amendment) Act, 1992.].
