(2)Any person who-(a)knowingly receives or has in possession any forest produce other than a major forest produce illicitly removed from a forest ; or who, in a Reserved Forest-(b)kindles, keeps or carries any fire, except at such seasons and in such manner as the Divisional Forest Officer may, from time to time, notify ; or(c)trespasses or pastures cattle or permits or causes cattle to trespass ; or(d)fells, girdles, marks, lops, taps, uproots, burns, saws, converts or removes, any tree the value of which docs not exceed one hundred rupees, or strips off the bark or leaves from or otherwise damages the same ; or(e)clears, stones, burns lime or charcoal, or collects or subjects to any manufacturing process or removes any forest produce , or(f)in contravention of any rule made by Government, hunts, shoots, fishes, poiSons water or traps or snares ;(g)causes any damage by negligence in felling any tree or cutting or dragging any timber, shall be punished with imprisonment for a term which may extend to three years or with fine which may extend to one thousand rupees or with both.
