67. Penalty for counterfeiting or defacing marks on trees and timber and for altering boundary marks.
- Whoever, with intent to cause damage or injury to the public or to any person or to cause wrongful gain as defined in the Indian Penal Code -(a)knowingly counterfeits or unlawfully affixes upon any timber of standing trees a mark used by Forest Officer to indicate that such timber or tree is the property of Government or of some person, or that it may lawfully be cut or removed by some person: or(b)alters, defaces or obliterates any such mark placed on a tree or on timber by or under the authority of Forest Officer; or(c)alters, moves, destroys or defaces any boundary mark of any forest or waste land to which the provisions of this Act are applied, shall be punishable with imprisonment for a term [which shall not be less than three years but may extend to seven years ana with fine which may extend to ten thousand rupees.] [Substituted vide O.A.No. 12 of 2003 Notification No. 6282/Legislative O.G.E. No. 660 dated 5.5.2003.]
