Section 6(1) in The West Bengal Private Forests Act, 1948.
(1)If after an approved working plan in respect of any private forest has been sent under sub-section (2) of section 4 to the owner of such forest, such owner fails or neglects to carry out any of the terms and conditions of such plan, [or fells or causes to be felled or removes or causes to be removed from such forest any tree or trees in contravention of any of such terms and conditions,] [Words inserted by W.B. Act 20 of 1954.] he shall be punishable [with imprisonment which may extend to three months or with fine which may extend to one thousand rupees or with both] [Words substituted for the words 'with fine which may extend to five hundred rupees' by W.B. Act 20 of 1954.]:Provided that [, except where the owner has felled or caused to be felled or removed or caused to be removed from such forest any tree or trees in contravention of any of the terms and conditions of the approved working plan,] [Words inserted by W.B. Act 20 of 1954.] no prosecution shall be instituted under this sub-section unless the Regional Forest-officer has served in the prescribed manner a notice on such owner specifying the terms and conditions of the working plan which such owner has failed or neglected to carry out and requiring such owner to take such steps for carrying them out as are specified in the notice within thirty days from the date of service of such notice and unless such owner has failed to comply with such notice.
