Section 24 in The Mizo District (Forest) Act, 1955
24. Acts prohibited.
- Any person who in the Council Reserved Forest-(1)sets fire or in contravention of any rules made by the Executive Committee kindles any fire or leaves any fire burning in such manner as to endanger such a forest; or(2)kindles, keeps or carries any fire except in such seasons and in the manner as the Executive Committee may from time to time notify; or(3)fells, cuts, girdles, marks, lops, taps or injures by fire or other means any trees; or(4)quarries stones, bums limes or charcoal or collects, subject to any manufacturing process, or removes any forest produce ; or(5)clears or breaks up any land or cultivation or any other purposes; or(6)poisons water or in contravention of any rule made by the Executive Committee, fishes or set traps or snares,shall be punished with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees or with both.
