46. Procedure where Pattadar is felling trees belonging to [Government] [Amended by Act No. III of 1308 F.].
- A Pattadar shall not fell fruit bearing trees or timber, Irsali, and Ghairi which have been declared to be belonging to the [Government] [Amended by Act No.III of 1308 F.]. If a person without the permission of an authority, cuts any tree or its roots or appropriates it to his own use or carries it away, the price thereof together with a penalty which may extend to double the price of the tree, shall be recovered from him as a revenue demand.
