Section 33 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958
33. Forfeiture of lease, licence or contract on the commission of a forest offence.
- When the holder of any lease, licence or contract whatsoever granted by or on behalf of the District Council or any of the purpose of this Act, commits an offence against this Act or any rule thereunder, or when any such offence is committed by an agent or servant of the holder of any such lease, licence or contract and the Executive Committee is satisfied that the commission of the offence was a consequence of the instigation of such holder or of any neglect or default on his part, the Executive Committee may, by order in writing, declare the lease licence or contract to be forfeited in whole or in part with effect from a date to be specified in the order not being prior to the date or the commission of the offence.
