62. Penalty for counterfeiting or defacing marks on trees and timber and for altering boundary marks.
- Whoever, with 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 (XIV of 1860). -(a)Knowingly counterfeits upon any timber or standing tree a mark used by Forest Officers to indicate that such timber or trees belongs to a private protected forest or is the property of some person or that it may lawfully be cut or removed by some person;(b)alters, defaces or obliterates any such mark placed on a tree in a private protected forest or on timber lying in or removed from any such forest by or under the authority of a Forest Officer; or(c)alters, moves, destroys or defaces any boundary-mark of any private protected forest;shall be punishable with imprisonment for term which may extend to two years, or with fine, or with both.
