24. Penalty for counterfeiting or defacing marks on trees.
- Whoever, with intent to cause damage or injury to the Public or to any person or to cause wrongful as defined in the Indian Penal Code.(1)Knowingly counterfeits upon any tree or timber a mark used by Forest Officers to indicate may be lawfully felled or removed by some person or(2)Unlawfully affixes to any tree or timber a mark used by Forest Officers, or(3)Alters, defaces or obliterates any such mark placed on any tree or timber by or under the authority of a Forest Officer, or(4)Alters, moves, that such tree or timber is the property of the Government or of some person or that it destroys or defaces any boundary marks of any forest or waste land to which any provisions of this Act apply, shall be punished with imprisonment for a term which may extend to two years, or with fine or with both.
