Section 23 in The Mizo District (Forest) Act, 1955
23. Penalties for trespass or damage.
- Any person who in a Council Reserved Forest-(1)trespasses or pastures cattles, or permits cattle to trespass;: or(2)causes any damage by negligence in felling any tree or cutting or dragging timber;shall be punished with fine which may extend to fifty rupees, or when damage resulting from his offence amounts to more than twenty-five rupees, double the amount of-such damage.
