Section 50 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
50. Summary action by Deputy Commissioner in fire cases.
- If in any case under clauses (a) and (b) of section 48 it appears to the [Deputy Commissioner] [Substituted by Act X of Svt. 2010 for 'Wazir Wazarat'.] of the district within which forest concerned is situated after local enquiry made in a summary and administrative manner, either by himself, or through a Tehsildar deputed by him for the purpose, that any such person or village or other community has neglected to give such information or to render such assistance as is required thereby, he may impose a fine not exceeding Rs. 100 on, as well as direct payment of compensation for damage to Government property by, such person, village or other community or such individual member of such village or other community as may be determined in consolation with the Divisional ForestAll fines imposed under this section shall be recoverable as areas of land revenue.
