Section 4 in The Maharashtra Felling Of Trees (Regulation) Act 1964
4. Penalty for felling trees in contravention of Sec. 3.
Any person who, without permission being granted or deemed to have been granted to fall any tree, falls any such tree or causes it to be felled, shall be liable to such penalty not exceeding one thousand rupees as the Tree Officer empowered under Sec. 3 may, after holding an inquiry and giving such person an opportunity of being heard, deem fit to impose; and the Tree Officer may further order that any such tree so felled (which is not the property of Government) shall be forfeited to the State Government along with the tools, boats, vehicles or other conveyances used in felling and removing, any such tree.
