Section 8 in Saurashtra Felling of Trees (Infliction of Punishment) Act, 1951
8. [ persons seeing tree or portion being felled to take felled tree or portion to nearest revenue officer. [These sections were added by Saurashtra 27 of 1954.]
- It shall be lawful for any person present at or near the place where an offence of contravention of the provisions of clause (a) of sub-section (1) of section 3 is, or is being committed, to take the felled, appropriated or damaged tree or any portion thereof, as the case may be, to the nearest revenue officer ].
