23. Penalties for trespass or damage in reserved forest.
- Any person who in a reserved forest-(a)trespasses, or pastures cattle, or permits cattle to trespass, or(b)causes any damage by negligence in felling any tree or cutting or dragging any timber,shall be punished with fine which may extend to fifty rupees, or, when the damage resulting from this offence amounts to more than twenty-five rupees to double the amount of such damage.
