(1)All timber or forest produce which is not the property of Government and in respect of which a forest offence has been committed and all tools, boats, vehicles and cattle used in committing any forest offence, [shall, subject to section 71G, be liable] [Substituted by Act 1 of 1981 w.e.f. 23.2.1981.] by order of the convicting court to forfeiture to the State Government.
