(1)Any person who-(a)makes any clearing prohibited by section 7 ; or(b)sets fire to a Reserved Forest or a Forest proposed to be reserved under section 6, or kindles or leaves burning any fire in such manner as to endanger the same ; or(c)sets fire to jungles, or forests, other than Reserved Forests and forests proposed to be reserved under section 6, without taking precautionary measures to prevent the spread of fire into Reserved Forests; or(d)knowingly receives or has in possession any major forest produce illicitly removed from a Reserved Forest; or who, in a Reserved forest;(e)clears, cultivates or breaks up any land for cultivation or for any other purpose or puts up any shed or other structures or plants trees; or(f)damages, alters or removes any wall, ditch, embankment, fence, edge, or railing ; or(g)fells, girdles, marks, lops, taps, uproots, burns, saws, converts or removes, any tree the value of which exceeds one hundred rupees, or strips off the bark or leaves from or otherwise damages the same, shall be punished with Imprisonment for a term which may extend to three years and With fine which may extend to one thousand rupees, in addition to such compensation for damage done to the forest as the convicting court may direct to be paid.Explanation. - For the purpose of this sub-section the forest produce enumerated in the schedule shall be deemed to be major forest produce.
