Section 17(1) in The Goa, Daman and Diu Preservation of Trees Act, 1984
(1)Where any person is convicted of an offence under this Act, any timber or the tree in respect of which an offence is committed, the tools and implements used for felling, and any boats, vehicles, animals or other conveyances used for its transport, may be ordered by the court to be forfeited to Government.
