Section 20(1) in The Bihar Forest Produce (Regulation of Trade) Act, 1984
(1)he shall be punished with imprisonment which may extend to one year or fine which may extend to two thousand rupees, or both:Provided that penalties which are double 6f those mentioned above may be inflicted in case where the offence is committed after preparation for resistance to lawful authority or where the offender has been previously convicted of a like offence;
