(1)When any person is convicted of felling, cutting, girding, marking, looping or tapping trees or of injuring them by fire or otherwise, in contravention of this Act or of any rule there under the convicting Court may, n addition to any other punishment which it may award, order the person to pay to the State Government such compensation not exceeding one hundred rupees for each tree with respect of which the offence was committed as it may deem just.
