27. Penalty for offences committed by persons having rights in reserved forest.
- Whenever fire is caused wilfully or by gross negligence in a reserved forest by any person having rights in such forest or permission to practice jhum cultivation therein, or by any person in his employment or whenever any person having rights in such forest contravenes the provisions of Section 22, State Government may, notwithstanding the inflictions of any punishment under this Regulation, direct that in such forest, or any specified portion thereof, the exercise of all or any of the rights of pasture or to forest produce shall be extinguished, or for such period as it thinks fit be suspended, and , with respect to the practice of jhum cultivation, may take such action under Section 10, sub-section (4), as may seem to it to be proper.
