Section 12 in Garo Hills District (Forest) Act, 1958
12. Penalties for trespass or damage in reserved forest.
- Any person who in a Council Reserved Forest-(a)trespasses, or pastures cattle, or permits cattle to trespass, or(b)causes any damage by negligence in felling any tree or cutting or dragging any timber.shall be punished with fine which may extend to fifty rupees, or when the damages resulting from his offence amounts to more than twenty-five rupees to double the amount of such damages.
