Section 29 in The West Bengal Private Forests Act, 1948.
29. Penalties for breach of rules.
(1)Any person who, -(a)fells, girdles, lops, taps, or burns any tree in a controlled or vested forest or strips off the bark or leaves from or otherwise damages, any such tree,(b)quarries any stone, or burns any lime or charcoal, or collects, subjects to any manufacturing process, or removes any forest-produce from a controlled or vested forest,(c)breaks up or clears for cultivation or any other purpose any land in a controlled or vested forest,(d)sets fire to a controlled or vested forest, or kindles a fire without taking all reasonable precautions to prevent its spreading to any portion of such forest, or(e)permits cattle to damage any tree in a controlled or vested forest, shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.(2)Any person contravening any rule made under this Act, for the contravention of which no special penalty is provided, shall be punishable with imprisonment for a term which may extend to one month, or with fine which may extend to five hundred rupees, or with both.
