Section 35 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
35. Penalty for counterfeiting or defacing marks on trees and timber and for altering boundary marks.
- Whoever, with intent to cause damage or injury to the public or to any person, or to cause wrongful gain as defined in the Ranbir Penal Code :-(a)knowingly counterfeits upon any timber or standing tree a mark used by Forest Officer to indicate that such timber or tree is the property of Government, or of some person or that it may lawfully be cut or removed by some person ; or(b)alters, defaces or obliterates any such mark placed on a tree or on timber by or under the authority of a Forest Officer; or(c)alters, moves, destroys, or defaces any boundary mark of any forest or waste land to which the provisions of this Act are applicable;[shall be punished with imprisonment for a term which may extend to two years but shall not be less than three months [and with fine] [Substituted by Act V of 1980. Section 7.] which may extend to two thousand rupees but shall not be less than five hundred rupees.]
