(1)Where fire is caused willfully or negligently by any person in any protected forest or a portion thereof, the Government may direct that such forest or portion thereof be closed against pasture for such period as they think fit.(2)Whoever pastures cattle or allows cattle to trespass in protected forest closed against pasture under this section shall be punishable with imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees or with both.
