50. 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 Indian Penal Code (Central Act XLV of 1860)-(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 the [Central or State Government] [The word 'Crown' was substituted for the word 'Government' by the Adaptation Order of 1937 and the words 'Central or State Government' were substituted for 'Crown' by the Adaptation (Amendment) Act, 1950.] or of some person, or that it may lawfully be cut or removed by some person; or(b)unlawfully affixes to any timber or standing tree a mark used by Forest Officer; or(c)alters, defaces or obliterates any such mark placed on any timber or standing tree by or under the authority of a Forest Officer; or(d)alters, moves, destroys or defaces any boundary mark of any forest or any land to which any provisions of this Act apply;shall be punished with imprisonment for a term which may extend to two years, or with fine which may extend to one thousand rupees, or with both.
