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State of Bihar - Section

Section 54 in The Bihar Private Forest Act, 1947

54. Trees, timber, forest-produce, tools, etc, when liable to confiscation.

(1)All trees, timber or other forest produce in respect of which a forest offence has been committed, and all tools, boats, carts and cattle used in committing any forest-offence, shall be liable to confiscation.
(2)Such confiscation may be in addition to any other punishment prescribed for such offence.