Section 28 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958
28. Punishment with intent to cause damage or injury.
- Whoever with intent to cause damage or injury to the public or to any person, or to cause wrongful gain as defined in the Indian Penal Code-(a)knowingly counterfeits upon trees or timber or mark used by Forest Officers to indicate that such tree or timber is the property of the District Council or of some person, or that it may unlawfully be felled or removed by some person, or(b)unlawfully affixes to any tree or timber a mark used by Forest Officer, or(c)alters, defaces or obliterates any such mark placed on any tree or timber by, or under the authority of a Forest Officer, or(d)alters, moves, destroy or defaces any boundary mark of any forest or waste land to which any provisions of this Act apply,shall be punished with imprisonment for a term which may extend to six months or with fine which may extend to Rs. 600 or with both.
