(3)Any person [sets fire to a reserved forest or] [Inserted vide O.A.No. 12 of 2003 Notification No. 6282/Legislative O.G.E. No. 660 dated 5.5.2003.] who in a reserved forest -(a)[kindles, keeps or carries any fire or fells] [Substituted vide O.A.No. 12 of 2003 Notification No. 6282/Legislative O.G.E. No. 660 dated 5.5.2003.], girdles, lops or burns any tree or plant or strips off the bark or leaves from or otherwise damages the same or causes damage to any forest produce;(b)quarries stone, burns lime or charcoal or collects, subjects to manufacturing process or removes any forest produce;(c)clears or breaks up any land for cultivation or for any other purpose, or cultivates or attempts to cultivate any land in any manner or puts up any sheds or other structure; or(d)in contravention of any rule made in this behalf by the State Government hunts, shoots, fishes, poisons water or sets traps or snares, shall be punishable with imprisonment for a term [which shall not be less than three years but may extend to seven years and with fine which may extend to ten thousand rupees] [Substituted vide O.A.No. 12 of 2003 Notification No. 6282/Legislative O.G.E. No. 660 dated 5.5.2003.] [* * *] [Deleted vide Orissa Act 9 of 1983, O.G.E. No. 444D/18.4.1983.]
