Indian Forest Act, 1927

63. Penalty for counterfeiting or defacing marks on trees and timber and for altering boundary marks . –

Whoever, with intent to cause damage or injury to the public or to any person, or to cause wrongful gain as defined in the Indian Penal Code -

a) knowingly counterfeits upon any timber or standing tree a mark used by Forest-officers to indicate that such timber or tree is the property of the Government or of some person, or that it may lawfully be cut or removed by some person; or

b) alters, defaces or obliterates any such mark placed on a tree or on timber by or under the authority of a Forest-officer; or

c) alters, moves, destroys or defaces any boundary-mark of any forest or waste-land to which the provisions of this Act are applied, shall be punishable with imprisonment for a term which may extend to two years, or with fine, or with both.