(2)Any occupant or holder who fails to report any such case of damage or theft as aforesaid to such officer and unless adjudged by a Forest Officer not lower in rank than the Divisional Forest Officer that such damage or theft was not caused either by his own act or by any neglect or default on his part or by any other person at his instigation or with his connivance shall, notwithstanding any other penalty to which he may be liable, to pay the State Government such compensation on account of such damage or theft as the Divisional Forest Officer may deem reasonable.Explanation - The word 'damage' used in this section includes the lopping of branches of the tree.
