Section 32 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958
32. Compensation in addition to punishment.
(1)When any person is convicted of felling, cutting, girdling, marking, lopping or tapping trees, or of injuring them by fire or otherwise in contravention of this Act or of any rule thereunder the convicting court may, in addition to any other punishment which it may award, order that person to pay to the District Council such compensation, not exceeding ten rupees for each tree, with respect to which the offence was committed, as it may deem just.(2)If the person convicted of the offence committed is the agent or servant of another person, the convicting court may, if after hearing that other person is satisfied that the commission of the offence was a consequence of his instigation, or of any neglect or default on his part, order him instead of the person who committed the offence, to pay the compensation referred to in sub-section (1) of this section.(3)An appeal from any order under sub-section (1) or sub-section (2) of this section shall lie to the court to which orders made by convicting court are ordinarily appealable.
