Section 7 in The Indian Forest (Maharashtra Unification and Amendment) Act, 1960
7. Amendment of section 26 of Act XVI of 1927.
- In section 26 of the principal Act,-(i)in sub-section (1), for the words beginning with the brackets and letter "(b)" and ending with the words " or who, in a reserved forest- "the following shall be substituted, namely :-"(b) set fire to a reserved forest to a proposed forest in land in respect of which a notification declaring the decision of the State Government to constitute it a reserved forest has been issued under section 4, or in contravention of any rule made by the State Government in this behalf, kindless in such forest any fire or leaves any fire or burning, in such manner as to endanger such a forest;or who, in a reserved forest or a proposed forest in land notified as aforesaid under section 4-";(ii)after sub-section (3), the following sub-section shall be inserted namely :-"(4) Where a person is convicted under clause (d) or (h) of sub-section (1),-(a)a Forest Officer not below the rank of a Ranger, or(b)a Police Officer not below the rank of a Sub-Inspector, or(c)a Revenue Officer not below the rank of a Mahalkari or Tahsildar,may evict him from the forest or land in relation to which he has committed the offence.".
