Section 2(f) in The Puducherry Prevention Of Anti-Social Activities Act, 2008
(f)“forest offender” means a person, who commits or attempts to commit or abets the commission of offences, punishable under Chapter-VII of the Indian Forest Act, 1927 (Central Act 16 of 1927) or under Chapter-VI of the Wild Life (Protection) Act,1972 (Central Act 53 of 1972);
