(1)Any person who-(a)makes any fresh clearing prohibited by Section 5, or(b)[ sets fire to a reserved forest or to a forest land, in respect of which a notification declaring the decision of the State Government to constitute it a reserved forest has been issued under Section 4 or in contravention of any rule made by the State Government in this behalf, kindles in any such forest a fire or leaves a fire burning in such manner as to endanger such a forest;] [Substituted by Section 4 (i) of M.P. Act No. 9 of 1965.]or who, in a reserved forest-(c)kindles, keeps or carries any fires except at such seasons as the forest officer may notify in this behalf;(d)trespasses or pastures cattle, or permits cattle to trespass;(e)causes any damage by negligence in felling any tree or cutting or [removing] [Substituted by Section 4 (ii) of M.P. Act No. 9 of 1965.] any timber;(f)fells, girdles, lops, taps or burns any tree or strips off the bark or leaves from, or otherwise damages, [the same or any forest-produce;] [Substituted by Section 4 (iii) of M.P. Act No. 9 of 1965.](g)quarries stone, burns lime or charcoal, or collects, subjects to any manufacturing process or remover, any forest-produce;(h)[ clears or breaks up any land for cultivation or for any other purpose, or cultivates or attempts to cultivate any land in any other manner;] [Substituted by Section 4 (iv) of M.P. Act No. 9 of 1965.](i)in contravention of any rules made in this behalf by the State Government hunts, shoots, fishes, poisons, water or sets traps or snares; or(j)in any area in which the Elephants Preservation Act, 1879 (6 of 1879) is not in force, kills or catches elephants in contravention of any rules so made;shall be punishable with imprisonment for a term which may [extend to one year, or with fine which may extend to one thousand rupees] [Substituted by Section 4 (v) of M.P. Act No. 9 of 1965.], or with both, in addition to such compensation for damage done to the forest as the convicting Court may direct to be paid.
