Section 46A(5) in Andhra Pradesh (Telangana Area) Land Revenue Act, 1317
(5)If any tree mentioned in sub section (1) is cut in contravention of any prohibition, condition or restriction imposed under that sub section the Pattadar of the land on which the tree stood or where the Pattadar has not cut or authorised the cutting of the tree any other person who has cut or authorised the cutting thereof shall be liable to a penalty not exceeding the market value of the tree as determined by the Collector and such penalty shall be recoverable from the Pattadar or such other person, as the case may be, as an arrear of land revenue and the trees shall be forfeited to Government by order of the Collector.
