Section 8 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
8. Power to inflict collective punishment.
- Whenever, during the period of suspension of any rights, concessions or privileges, under the last preceding section, fire or damage to trees is proved to have been caused wilfully and persistently in any demarcated forest, the Chief Conservator shall have a written warning served through the zaildar and lambardars on all or any of the villages enjoying rights, concessions or privileges in such forest. Should such warning remain unheeded, the Chief Conservator may, with the concurrence of the Commissioner of the Province, inflict a collective fine on such village or villages, limited in amount to one year's land revenue of the village or villages concerned ; provided that in the case of disagreement between the Commissioner and the Chief Conservator of Forests the fine shall be subject to continuation by the [Government.] [In section 8 'Government' substituted for 'Revenue Minister His Highness, Government' by Act X of Svt. 1996.]Any fines imposed under this section shall be recoverable as arrears of land revenue.
