Section 86 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
86. Penalties for unlawful removal
Whoever contravenes all or any of the provisions of section 83 or section 84 or any of the terms, conditions or restrictions of a licence granted thereunder shall be punishable by an Assistant Collector on an application or a report made to him.(a)in the case of a first contravention:(i)where a tree has been removed, with fine which may extend to one hundred rupees for each tree that has been removed; and(ii)in other case, with fine which may extend to one hundred rupees; and(b)in the case of a second or subsequent contravention, with fine which may extend to double the amount of fine that can be imposed under clause (a), and any tree or timber thereof in respect of which such contravention shall have been committed may be forfeited to the State Government.
