(1)The State Government may, with a view to preventing deforestation, make rules regulating the control and management of the forest-growth on the lands of any estate or village and the exercise of any right of user over such forest-growth and may attach to the breach of such rules a penalty not exceeding one thousand rupees or, if the breach be a continuing one, a penalty not exceeding fifty rupees for each day during which such breach continues :Provided that the penalty prescribed in the rules shall be imposed only by a criminal court of competent jurisdiction.
