Section 25 in The Mizo District (Forest) Act, 1955
25. Penalty for offences committed by persons having right in the forest.
- Whenever fire is caused wilfully or by gross negligence in Council Reserve Forest by any person having rights in such forest or permission to practise jhum therein, or by any person in his employment, the Executive Committee may, despite the infliction of any punishment under this Act, direct that in such forest, or any specified portion thereof, the exercise of all or any of the rights of pasture or to forest produce shall be terminated, or for such period as it thinks fit be suspended.
