Section 20(1)(c) in Andhra Pradesh Forest Act, 1967

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State of Andhra Pradesh - Subsection

Section 20(1)(c) in Andhra Pradesh Forest Act, 1967

(c)in a reserved forest -

(i)kindles, keeps or carries any fire, except at such season and subject to such conditions as the Divisional Forest Officer may, from time to time, specify in this behalf ;

(ii)trespasses, pastures cattle or allows cattle to trespass;

(iii)causes any damage, either wilfully or negligently in felling or cutting any tree or dragging any timber ;

(iv)fells, girdles, lops, taps or burns any tree or strips off the bark or leaves from, or otherwise damages the same ;

(v)quarries stones, burns lime or charcoal ;

(vi)collects or subjects to any manufacturing process, any forest produce ;

(vii)clears or breaks up or ploughs any land for cultivation or for any other purpose ;

(viii)hunts, shoots, fishes, poisons water or sets traps or snares ;

(ix)damages, alters or removes any wall, ditch embankment, fence, hedge, or railing ; or

(x)removes any forest produce ;

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State of Andhra Pradesh - Subsection

Section 20(1)(c) in Andhra Pradesh Forest Act, 1967