Section 15(1) in The United Provinces Private Forests Act, 1948
(1)Any person who contravenes any of the provisions of this Chapter deviates from the prescriptions of a sanctioned working plan without the previous sanction of the Forest Officer shall be punishable with fine not exceeding one hundred rupees for the first offence and with fine not exceeding one thousand rupees or simple imprisonment not exceeding three months or both for the second or any subsequent offence.
