43. Recovery of value of trees, etc. unauthorizedly appropriated.
- Any person who shall unauthorizedly fell and appropriate any tree or any portion thereof or remove [from his holdings] [These words were inserted by the Bombay Repealing and Amending Act, 1905 (Bombay 4 of 1905).] any other natural product [whether of the like description or not] [These words were inserted by the Bombay Repealing and Amending Act, 1905 (Bombay 4 of 1905).] which is the property of [the [Government] [The words 'the Crown' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.]], shall be liable to [the [Government] [The words 'the Crown' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.]] for the value thereof, which shall be recoverable from him as an arrear of land revenue in addition to any penalty to which he may be liable under the provisions of this Act for the occupation of the land or otherwise; and notwithstanding any criminal proceedings which may be instituted against him in respect of his said appropriation of [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] property.The decision of the Collector as to the value of any such tree, or portion thereof, or other natural product, shall be conclusive.
