(1)Any person who -(a)fells, girdles, lops, traps or burns any tree reserved under Section 34, or strips off the bark or leaves from, or otherwise damages any such tree;(b)contrary to any prohibition under Section 34, quarries any stone, or burns any lime or charcoal, or collects, subject to any manufacturing process, or removes any forest produce;(c)contrary to any prohibition under Section 34 breaks up or clears for cultivation or any other purpose any land in any protected forest or cultivates or attempts to cultivate any such land in any manner;(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 34, whether standing, fallen or felled, or to any portion of such forest notified under the said section;(e)fells any tree or drags any timber so as to damage any tree reserved as aforesaid;(f)permits cattle to damage any such tree; or(g)infringes any rule made under Section 36;shall be punishable with imprisonment for a term which may extend to one year [and with fine] [Substituted by Orissa Act 9 of 1983.] which may extend to two thousand rupees and shall also be liable to pay such compensation not being less than the value of the damage caused to the forest as the convicting Court may direct to be paid.
