Section 5A in The West Bengal Private Forests Act, 1948.
5A. [ Prohibition of felling or removal of trees of private forests after issue of notification under section 3(1). - (1) After the publication of a notification under sub-section (1) of section 3, no owner of a private forest in the notified area or other person shall fell or cause to be felled or remove or cause to be removed from such forest any tree or trees until the working plan in respect of such forest has been approved under sub-section (1) of section 4 except after obtaining in writing, and in accordance with, the previous permission of the Regional Forest Officer in this behalf.
(2)Any person contravening the provisions of sub-section (1) shall be punishable with imprisonment which may extend to three months or with fine which may extend to one thousand rupees or with both.] [Section 5A inserted by W.B. Act 20 of 1954.]
