91. Cutting etc. of reserved trees in occupied lands prohibited except when permitted.
- No person shall cut, lop, or in any a way injure, appropriate or remove any reserved tree, or any loppings thereof, which is grown or growing on lands belonging to or in the occupation of private persons; or knowingly or wilfully permit or abet the cutting,, lopping, injuring, appropriating or removing of the same by any other person, without having first obtained permission in accordance with the rules in this Chapter.
