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State of Bihar - Section

Section 61 in The Bihar Private Forest Act, 1947

61. Punishment for wrongful seizure.

- Any Forest Officer or Police Officer who vexatiously and unnecessarily seizes any property on pretence of seizing property liable to confiscation under this Act, shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.