Section 15 in Garo Hills District (Forest) Act, 1958
15. Penalty for offences committed by persons having rights in reserved forests.
- Whenever fire is caused wilfully or by gross negligence in a Council Reserved Forest by any person having rights in such forest.or permission to practice jhum cultivation therein, or by any person in his employment, the Executive Committee may, notwithstanding the infliction of any punishment under this Act, direct that in such forest, or any specified portion thereof, the exercise of all or any of the rights of pasture or to forest produce shall be extinguished or for such period as it thinks fit be suspended, and with respect to the practice of jhum cultivation, may take such action under the law, if any, relating to the practice of jhum as may seem to it to be proper.
