63. Penalty for counterfeiting or defacing markes on trees and timber and for altering boundary markes.
- Whoever, with intent to cause damage or injury to the public or to any person, or cause wrongful gain as defined in the Indian Penal Code 1860,(a)Knowingly counterfeits upon any limber or standing tree a mark used by Forest Officer to indicate that such timber or tree is the property of the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] or of some person, or that may lawfully be cut or removed by some person; or(b)alters, defaces or obliterated any such mark placed on a tree or on timber, by or under the authority of a Forest Officer; or(c)alters, moves, destroys or defaces any boundary mark of any forest or waste land to which the provisions of this Act are applied.shall be punishable with imprisonment for a term which may extend to two years or with fine, or with both.
