Indian Forest Act, 1927
51.
Power to make rules and prescribe penalties . –
(1) The State Government may make rules to
regulate the following matters, namely:-
(a) the salving, collection and disposal of all timber mentioned
in section 45;
(b) the use and registration of boats used in salving and
collecting timber;
(c) the amounts to be paid for salving, collecting, moving,
storing or disposing of such timber; and
(d) the use and registration of hammers and other instruments to
be used for marking such timber.
(2) The State Government may prescribe, as
penalties for the contravention of any rules made under this section,
imprisonment for a term which may extend to six months, or fine which may
extend to five hundred rupees, or both.