Section 46 in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
46. Procedure where Pattader is felling trees belonging to Government.
- A Pattadar shall not fell fruit bearing trees or timber, Irsali, and Ghairi which have been declared to be belonging to the Government. If a person without the permission of an authority, cuts any tree or its roots or appropriates it to his own use or carries it away, the price thereof together with a penalty which may extend to double the price of the tree, shall be recovered from him as a revenue demand.
