Section 45 in The West Bengal Private Forests Act, 1948.
45. 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 upon any timber or standing tree in a controlled or vested forest a mark used by Forest-officers to indicate that such timber or tree is the property of the 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 in a controlled or vested forest by or under the authority of a 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 apply or are applied,shall be punishable with imprisonment for a term which may extend to two years, or with fine, or with both.
