(1)Any person who commits any of the following offences, namely :-(a)fells, girdles, lops, taps or burns any tree reserved under Section 30, or strips of the bark or leaves from, or otherwise damages, [any such tree or forest produce;] [Substituted by Section 5 (i) of M.P. Act No. 9 of 1965.](b)contrary to any prohibition under Section 30, quarries any stone, or burns any lime or charcoal, or collects, subjects to any manufacturing process, or removes any forest-produce;(c)[ contrary to any prohibition under Section 30, 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 in any protected forest;] [Substituted by Section 5 (ii) of M.P. Act No. 9 of 1965.](d)sets fire to such forest, or kindles a fire without taking all reasonable precautions to prevent its spreading to any tree reserved under Section 30, whether standing, fallen or felled or to any closed portion of such forest;(e)leaves burning any fire kindled by him in the vicinity of any such tree or closed portion;(f)fells any tree or [removes] [Substituted by M.P. Act No. 9 of 1965.] any timber so as to damage any tree reserved as aforesaid;(g)permits cattle to damage any such tree;(h)infringes any rule made under Section 32;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 M.P. Act No. 9 of 1965.] or with both.
