26. Penalty for offences committed by persons having rights reserved forest.
- Whenever fire is caused wilfully or by gross negligence in a reserved forest by any person having rights in such forest or permission to practice jhum cultivation therein, or by any person, in his employment, or whenever any person having rights in such forest contravenes the provisions of Section 21, the State Government may, notwithstanding the infliction of any punishment under this Act, direct that in such forest, or any specified portion thereof the exercise of all or any of the rights of pasture or to forest produce shall be extinguished, or for such period, as it thinks fit, be suspended and, with respect to the practice of jhum cultivation, may take such action under Section 90, sub-section (4) as may seem to it to be proper.
