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The Punjab Forest (Sale of Timber) Act, 1913

Act No. 3 of 1913

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(a) prescribe the classes of timber to which the rules shall apply;

(b) define what shall be deemed to be a sale depot;

(c) provide for the establishment, registration, regulation and inspection of sale depots, and the levy of fees for registration; prescribe the period for which registration shall hold good and the condition under which timber may be brought to, stored at, sold at, and removed from sale depots; and prohibit the sale of timber at, or the establishment or maintenance of, unregistered sale depots;

(d) regulate the use of sale depot, marks and the registration of such marks; prescribe the time for which registration shall hold good; and provide for the levy of fees for registration;

(e) prescribe the registers to be maintained at sale depots, and provide for the production of such registers before, and for their examination by, any Forest or Police Officer authorized in this behalf by the Divisional Forest Officer or by the District Superintendent of Police respectively;

(f) prescribe as penalties for the infringement of any rule made under this section, imprisonment which may extend to six months or fine which may extend to Rs. 500 or both. Double penalties may be inflicted where the offence is committed after sunset and before sunrise, or after preparation for resistance to lawful authority, or if the offender has been previously convicted of a like offence.