- Any person who, without the permission of the Forest Officer in writing or in contravention of any provision of this Act or any rule or order made thereunder.-(a)fells, girdles, lops, taps or burns any tree in a private protected forest, or strips off the bark or leaves from, or otherwise damages, any such tree; or(b)quarries any stone, or burns any lime or charcoal, or collects, subjects to any manufacturing process or removes any forest produce from a private protected forest; or(c)breaks up or clears for cultivation or any other purpose any land in a private protected forest; or(d)sets fire to a private protected forest or kindles a fire without taking all reasonable precautions to prevent its spreading to any portion of such forest; or(e)permits cattle to damage any tree in a private protected forest; shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.
