Section 14 in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
14. Punishment for illicit felling or disposal of forest produce.
- Whoever, being an officer primarily and directly in charge for the preservation and maintenance of forest area or disposal of forest produce, having jurisdiction or concern with the forest area, intentionally or knowingly permits, connives, abets, or suffers on account of his omission to supervise, prevent or report the,-(i)illegal felling of trees or logs, or(ii)illegal girdling or tappings, or(iii)theft of word, timber or bamboos or other forest produce, or(iv)illegal quarrying of stones, or(v)illegal burning of lime or charcoal from the area, for commercial purpose shall be punished with imprisonment of either description which shall not be less than one year but which may extend to three years and shall also be liable to fine :Provided that the Court may, for any special reasons to be recorded in writing impose a sentence of imprisonment of less than one year.Explanation. - The provisions of this section shall not make liable as an abettor, any person having nistar or any other rights under any law for the time being in force, or by any order made thereunder to remove or use any forest produce from a forest area.
