Section 3(1) in Saurashtra Felling of Trees (Infliction of Punishment) Act, 1951
(1)Notwithstanding anything contained in [ the Code ] [These words were substituted for the words and figures 'The Bombay Land Revenue Code, 1879', by Gujarat 9 of 1960, section 3 (c)(i).] or in any other law for the time being in force in the State-(a)no person either by himself or through any other person shall, without the written permission of the Collector or any other officer [or] [The words and figures 'or any Gram Panchayat constituted under the Saurashtra Gram Panchayat Ordinance, 1949' were inserted by Saurashtra 21 of 1955, section 2.] [any Village Panchayat constituted or deemed to be a Village Panchayat under the Bombay Village Panchayats Act, 1958] [These words and figures were substituted for the words and figures any Gram Panchayat constituted under the Saurashtra Gram Panchayat Ordinance, 1949' by Gujarat 9 of 1960, section 3(c)(ii).] duly empowered in this behalf by the Government, voluntarily fell, appropriate or damage, or cause to be felled., appropriated or damaged, any tree, or any portion thereof [***] [The words 'unless it be his own property' were deleted by Saurashtra 28 of 1952.](b)any person who contravenes the provisions of sub-clause (a) shall, on conviction by a revenue officer not below the rank of a Mahalkari authorised by Government in this behalf, be liable to fine which may extend to rupees one thousand [and which shall not be less than rupees fifty, unless the Revenue Officer inflicting such fine considers it improper, for special reasons to be recorded in writing, to inflict such minimum amount of fine ] [These words were added by Saurashtra 27 of 1954.].
