62. Penalty for counterfeiting or defacing marks on trees and for altering boundary marks.
- Whoever, with intent to cause damage or injury to the public or any person or to cause wrongful gain as defined in the Indian Penal Code-(a)knowingly counterfeits upon any timber or standing tree a mark used by Forest Officers to indicate that such timber or tree is the property of the Government or some person, or that it may lawfully be cut or removed by some person ; or(b)unlawfully aflixes to any timber or standing tree a mark used by Forest Officers; or(c)alters, defaces or obliterates any mark placed on any timber or standing tree by or under the authority of a Forest Officer ; or(d)alters, moves, destroys or defaces any boundary mark of any forest or any land to which any provisions of this Act apply,shall be punished with Imprisonment for a term which may extend to two years, or with fine which may extend to one thousand rupees, or with both.
