94B. Recovery of value of trees etc. unauthorisedly appropriated.
(1)Any person who shall unauthorisedly sell and appropriate any roadside tree or any portion thereof or remove any other natural product thereof shall be liable to the State Government for the value thereof which shall be recoverable from him as an arrear of land revenue in addition to any penalty to which he may be liable under any law.(2)The decision of the Collector as to the value of such trees or portion or product thereof shall be conclusive.]
