(a) fells, girdles, lops, taps or burns any tree reserved under section 30, or strips off the bark or leaves from, or otherwise damages, any such tree;

(b) contrary to any prohibition under section 30, quarries any stone, or burns any lime or charcoal, or collects, subjects to any manufacturing process, or removes any forest-produce;

(c) contrary to any prohibition under section 30, breaks up or clears for cultivation or any other purpose any land in any protected forest;

(d) sets fire to such forest, or kindles a fire without taking all reasonable precautions to prevent its spreading to any tree reserved under section 30, whether standing, fallen or felled, or to any closed portion of such forest; 1 [* * * * *]

(h) infringes any rule made under section 32; shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees, or with both. 2 [(1A) Any person who in a protected forest—

(a) leaves burning any fire kindled by him in the vicinity of any tree reserved under section 30, whether standing, fallen or felled, or closed portion of any protected forest;

(b) fells any tree or drags any timber so as to damage any tree reserved as aforesaid, shall be liable to penalty which may extend to five thousand rupees in addition to such compensation for damage done to the forest as determined by a Forest-officer empowered under section 68.]

(h) infringes any rule made under section 32; shall be punishable with imprisonment for a term which may extend to six months or with fine which may extend to five hundred rupees, or with both.

(e),

(f) and

(g) omitted by Act 18 of 2023, s. 2 and Schedule (w.e.f. 15-11-2023). 2. Ins. by s. 2 and Schedule, ibid. (w.e.f. 15-11-2023). 25 Jammu and Kashmir and Ladakh (UTs).— Section 33.-In Sub-section

(i) in clause

(c), after the words “or clears”, insert the words “or attempts to break-up or clear”; (ii) in clause

(f), after the word “drags” , insert the words “or removes”; (iii) in the long line for the words “six months, or with fine which may extend to five hundred rupees”, substitute the words “two years, or with fine which may extend to twenty-five thousand rupees”. [Vide the Jammu and Kashmir Reorganization (Adaptation of Central Laws) Order, 2020, notification No. S.O. 1123(E) dated (18-3-2020) and vide Union Territory of Ladakh Reorganisation (Adaptation of Central Laws) Order, 2020, notification No. S.O.3774(E), dated (23-10-2020).] Uttar Pradesh Amendment of section 33-In section 33 of the principal Act, in sub-section

(i) in clause

(c) after the words "or clears" the words "or, attempts to break up or clear" shall be inserted;] (ii) in clause

(f) for the word "drags" the word "removes" shall be substituted; (iii) for the words "six months or with fine which may extend to five hundred rupees, or with both" the words "two years, or with fine which may extend to five thousand rupees, or with both and on the second and every subsequent conviction for the same offence, with imprisonment for a term which may extend to two years and with fine which may extend to ten thousand rupees" shall be substituted.] [Vide Uttar Pradesh Act 1 of 2001, s. 4] Uttarakhand Amendment of section 33.—In section 33 of the principal Act, in sub-section

(i) in clause

(c) after the words "or clears" the words "or, attempts to break-up or clear" shall be inserted; (ii) in clause

(f) for the word "drags" the word "removes" shall be substituted; (iii) for the words "six months, or with fine which may extend to five hundred rupees, or with both" the words "two years, or with fine which may extend to five thousand rupees, or with both and on the second and every subsequent conviction for the same offence, with imprisonment for a term which may extend to two years and with fine which may extend to ten thousand rupees" shall be substituted. [Vide Uttarakhand Act 10 of 2002, s. 4] Maharashtra Amendment of section 33 of Act XVI of 1927.—In section 33 of the principal Act, after sub-section

(a) a Forest Officer not below the rank of Ranger, or

(b) a Police Officer not below the rank of Sub-Inspector, or

(c) a Revenue Officer not below the rank of Mahalkari or Tahsildar, may evict him from the protected forest in relation to which he has committed the offence. [Vide Maharashtra Act VI of 1961, s. 8] 26 Maharashtra Amendment of section 33 of Act XVI of 1927.—In section 33 of the principal Act, in sub-section