Section 30 in The Mizo District (Forest) Act, 1955
30. Penalty for counterfeiting or defacing marks on trees and timber etc.
- Any person who with the intent to cause damage or injury to the public or to any person, or to cause wrongful gain as defined in the Indian Penal Code-(a)knowingly counterfeits upon any tree or timber a mark used by Forest Officers to indicate that such tree or timber is the property of the District Council or some person, or that it may lawfully be felled or removed by some person, or(b)unlawfully fixes to any tree or timber mark used by Forest Officers, or(c)alters, defaces or obliterates any such mark placed on any tree or timber by or under the authority of a Council Forest Officer, or(d)alters, moves, destroys or defaces any boundary mark of any forest to which this Act applies,shall be punished with imprisonment for a term which may extend to two years, or with fine or with both.
