Section 7 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
7. Power to enforce punitive closures.
- Whenever, in a demarcated forest. - fire is caused wilfully or by gross negligence, or trees are felled or killed repeatedly without permission, the Chief Conservator may (notwithstanding that any penalty has been inflicted under section 6) direct that in such forest or any portion thereof the exercise of all or any rights or concessions or privileges of pasture or to forest produce shall be suspended for a period [not exceeding five years :] [Substituted by Act XVII of 1971, Section 2.][Provided that when the period of suspension under this section is to exceed two years, the order of the Chief Conservator shall be subject to the previous approval of the Government.] [Substituted by Act XVII of 1971, Section 2.]
