Section 10 in The U. P. Protection of Trees Act, 1976
10. Penalty for felling or removal of trees in contravention of Section 4.
- Whoever fells or causes to be felled any standing tree, or cuts, removes or otherwise disposes of any fallen tree, in contravention of the provisions of Section 4, or contravenes any condition of any permission granted under this Act, shall be punished with imprisonment which may extend to six months or with fine which may extend to one thousand rupees or with both.
