Section 13 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
13. Penalties for acts prohibited in undemarcated forests.
- Any person who commits any of the following offences(a)fells, girdles, lops, taps or bums any tree reserved under section 11, or strips off the bark or leaves from, or otherwise damages, any such tree-;(b)contrary to any prohibition under section 11 quarries any stone, bums any lime or charcoal, or collects, subject to any manufacturing process, or removes any forest produce ;(c)contrary to any prohibition under section 11 breaks up or clears for cultivation or any other purpose in any land in any undemarcated forest;(d)sets fire to such forest or kindles any fires, or leaves any fire burning in such a manner as to endanger such forest;(e)removes or damages the utensils, lips, nails or other articles fixed to trees for the collection of resin ; [XXX] [Word 'and' deleted by Act XXIV of 1997, Section 4.](ee)[ installs or establishes a saw mill or forest based industry within such limits outside the [undemarcated] [Inserted by Act XXIV of 1997, Section 4.] forest to be prescribed by the Government from time to time ; and](f)infringes any rules made under section 12;[shall be punished with imprisonment for a term which may extend to two years but shall not be less than three months and with fine which may extend to six thousand rupees but shall not be less than one thousand rupees.] [Substituted by Act V of 1980 for certain words, Section 3.]
