Section 11 in The Mizo District (Forest) Act, 1955
11. Town forest reserve.
(1)The District Council by notification in the assam Gazette and by publication in any other manner it deems suitable, constitute any forest which is not a Government reserved forest into town forest reserve or reserves and may in like manner, vary or cancel any such notification.(2)Every such notification shall specify the limits of such town forest reserve or reserves.(3)The boundaries of the town forest reserve for Aijal town shall be as described in Appendix V to this Act.(4)No trees within a town forest reserve shall be cut, felled, tapped or injured in any manner, without permission in writing, which will be subject to such condition as may be imposed by the Executive Committee or any other officer empowered in this behalf.(5)Any one contravening the provisions of this section shall be punished with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees or with both.
