Section 13 in Garo Hills District (Forest) Act, 1958
13. Acts prohibited in such forests.
- Any person who-(a)sets fire to a Council Reserved Forest, or in contravention of any rules made by the Executive Committee, kindles any fire, leaves any fire burning, in such a manner as to endanger such a forest, or who in any such forest ;(b)kindles, keeps or carries any fire except at such seasons and in such manner as a Forest Officer specially empowered in this behalf may from time notify ; or(c)fells, cuts, girdless, marks, lops, taps, or injures by fire or otherwise any tree ; or(d)quarries stone, burns lime or charcoal, or collects subject to any manufacturing process, or removes any forest produce ; or(e)clears or breaks up any land for cultivation or any other purpose ; or(f)poisons water or in contravention of any rule made by the Executive Committee, fishes or sets traps or snares ;shall be punished with imprisonment for a term which may extend to six months fine with fine, which may extend to five hundred rupees or with both.
