Section 50 in Himachal Pradesh Private Forests Act, 1954
50. Forest offences.
- Any person who, without the permission of the Forest Officer in writing or in contravention of any provision of this Act or any rule or order made thereunder-(a)fells, gridles,lops,taps or burns any tree in a Controlled Forest, or strips off the bark or leaves from, or otherwise damages, any such tree; or(b)quarries any stone, or burns any lime or charcoal, or collects, subject to any manufacturing process,or removes any forest produce from a Controlled Forest; or(c)breaks up or clears, for cultivation or any other purpose any land in a Controlled Forest; or(d)sets fire to a Controlled Forest or kindles a fire without taking all reasonable precautions to prevent its spreading to any portion of such forest; or(e)permits cattle to damage any tree in a Controlled Forest, shall be punishable with imprisonment fora term, which may extend to six months or with fine which may extend to five hundred rupees, or with both.
