- In any case of a forest offence having reference to the cutting, uprooting or removal or damage to a sandal tree or any part of a sandal tree belonging to Government, the offender shall, on conviction, be punishable with imprisonment for a term [which shall not be less than three years but may extend to seven years] [Substituted vide O.A.No. 12 of 2003 Notification No. 6282/Legislative O.G.E. No. 660 dated 5.5.2003.] and with fine which may extend to ten thousand rupees.Chapter-VIII Penalties and Procedure
