(1)Whoever-(a)fells, girdles, lops, marks, mutilates, or otherwise damages any tree which is a royalty, in contravention of the rules made by the Government, or(b)fells such trees in places other than those for which he has obtained permission from a Forest Officer, or in quantities larger than, or different in kind from, those so permitted, or(c)is found in possession of such trees, or of any forest produce which is a royalty without having honestly obtained it, shall, on conviction by a Magistrate, be liable to imprisonment which may extend to six months, or to fine which may extend to five hundred rupees, or to both.
