24. Penalties for trespass or damage in reserved forests.
- Any person, who in a reserved forest-(a)trespasses, or pastures cattle, or permits cattle to trespass, or(b)causes any damage by negligence in felling any tree or cutting or dragging any timber.(c)[Deleted],shall be punished with fine which may extend to five thousand rupees or with imprisonment which may extend to one year or with both, or when the damage resulting from his offence amounts to more than one thousand rupees, with fine which is not less than five thousand rupees or with imprisonment which is not less than one year but may extend to three years or with both.
