(2)Any person who, being bound so to do, without lawful excuse (the burden of proving which shall lie upon such person) fails-(a)to furnish without unnecessary delay to the nearest forest officer or police officer any information required by sub-section (1);(b)to take steps as required by sub-section (1) to extinguish any forest fire in a reserved or protected forest;(c)to prevent, as required by sub-section (1), any fire in the vicinity of such forest from spreading to such forest; or(d)to assist any forest officer or police officer demanding his aid in preventing the commission in such forest of any forest-offence, or, when there is reason to believe that any such offence has been committed in such forest, in discovering and arresting the offender;shall be punishable with imprisonment for a term which may [extend to six months, or with fine which may extend to one thousand rupees,] [Substituted by Section 16 of M.P. Act No. 9 of 1965.] or with both.
