64. Compensation for damage caused by commission of offences.
(1)When any person is convicted of felling, cutting, girdling, marking, lopping or tapping trees or of injuring them by fire or otherwise in contravention of this Regulation or of any rules thereunder, the convicting Court may, in addition to the other punishment which it may award, order that person to pay to the State Government such compensation, not less than one thousand rupees for each tree with respect to which the offence was committed, as it may deem just.(2)If the person convicted of the offence committed is the agent or servant of another person, the convicting Court may, unless after hearing that other person, it is satisfied that the commission of the offence was not a consequence of his instigation, or of any neglect or default on his part, order him instead of the person who committed the offence, to pay the compensation referred to in sub-section (1).(3)An appeal from any order under sub-section (1) or sub-section (2) shall lie to the Court to which orders made by the convicting Court as ordinarily appealable, and the order passed on such appeal shall be final.
