(1)Any person who commits any of the following offences, namely:(a)fells, girdles, lops, taps or burns any tree reserved under section 30, or strips off the bark or leaves from, or otherwise damages, any such tree;(b)contrary to any prohibition under section 30, quarries any stone, or burns any lime or charcoal or collects, subjects to any manufacturing process, or removes any forest-produce;(c)contrary to any prohibition under section 30, breaks up or clears for cultivation or any other purpose any land in any protected forest;(d)sets fire to such forest, or kindles a fire without taking all reasonable precautions to prevent its spreading to any tree reserved under section 30, whether standing, fallen or felled, or to any closed portion of such forest;(e)leaves burning any fire kindled by him in the vicinity of any such tree or closed portion;(f)fells any tree or drags any timber so as to damage any tree reserved as aforesaid;(g)permits cattle to damage any such tree;(h)infringes any rule made under section 32;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.
