Section 71(2) in Himachal Pradesh Private Forests Act, 1954
(2)Any person who being bound to do, without lawful excuse (the burden of providing which shall lie upon such person) fails-(a)to furnish without unnecessary delay to the nearest Forest Officer any information required by sub-section (1); or(b)to take steps, as required by sub-section (1) to extinguish any forest fire in a Controlled Forest; or(c)to assist any Forest Officer demanding his aid in preventing the commission in such forest of any forest offence, or where 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 one month or with fine which may extend to two hundred rupees, or with both.
