(2)Any person, who being bound so to do, without lawful excuse (the burden of proving which shall lie upon such person) fails-(a)to furnish without unnecessary delay to the nearest Forest Officer or Police Officer any information required by sub- Section (1);(b)to take steps as required by sub-Section (1) to extinguish any forest fire in a reserved or protected forest;(c)to prevent, as required by sub-Section (1) any fire in the vicinity of such forest from spreading to such forest; or(d)to assist any Forest Officer or Police Officer demanding his aid in preventing the commission in such forest of any forest offence or ; when there is reason to believe that any such offence has been committed in such forest in discovering and arresting the offender;shall be punishable with imprisonment for a term which may extend to one month .or with fine which may extend to two hundred rupees, or with both.
