Section 59 in The United Provinces Private Forests Act, 1948
59. Penalty for counterfeiting or defacing marks on trees and timber and for altering boundary marks.
- Whoever, with intent to cause damage or injury to the public or to any person, cause wrongful gain as defined in the Indian Penal Code,-(a)knowingly counterfeits upon any timber or standing trees a mark used by Forest Officers to indicate that such timber or belongs to a vested forest or is the property of some person or that it may lawfully be cut or removed by some person, or(b)alters, defaces or obliterates any such mark placed on a tree in a vested forest or on timber lying in or removed from any such forest by or under the authority of a Forest Officer, or(c)alters, removes, destroys or defaces any boundary mark of any vested forest, shall be punishable with imprisonment for a term which may extend to ten months or with fine or with both.
