- Any person who acts in contravention of the provisions of this Act or Rules made thereunder or who after having approved management plan for tree-clad areas, fells trees or removes trees or any logs of the trees from the holding included in the approved management plan shall be liable to such penalty which may extend to twice the value of the trees involved but not exceeding One Lakh Rupees, as the Sub-Divisional Officer (Revenue) may after giving such person an opportunity to be heard, deem fit and the Sub-Divisional Officer (Revenue) may further order confiscation of felled trees or logs according to the procedure prescribed in the Code.
