(2)Any person who in a 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 or removing any forest produce.[shall be punishable with fine which may extend to -(i)one thousand rupees for an offence under Clause (a); and(ii)two thousand rupees for an offence under Clause (b),in addition to such compensation for the damage done to the forest, which in no case shall be less than the value of the property damaged, as the convicting Court may direct to be paid.] [Substituted vide O.A.No. 12 of 2003 Notification No. 6282/Legislative O.G.E. No. 660 dated 5.5.2003.]
