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[Cites 0, Cited by 11] [Section 27(1)] [Section 27] [Entire Act]

State of Kerala - Subsection

Section 27(1)(g) in Kerala Forest Act, 1961

(g)fells, girdles, marks, lops, taps, uproots, burns, saws, converts or removes, any tree the value of which exceeds one hundred rupees, or strips off the bark or leaves from or otherwise damages the same, shall be punished with Imprisonment for a term which may extend to three years and With fine which may extend to one thousand rupees, in addition to such compensation for damage done to the forest as the convicting court may direct to be paid.