Section 20 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958
20. Confiscation on conviction.
(1)When any person is convicted of a forest offence all forest produce which is not the property of the District Council and in respect of which such offence has been committed and all tools, boats and vehicles used in the commission of such offence, shall be liable, by order of the convicting court, to confiscation.(2)Such confiscation may be in addition to any other punishment prescribed for such offence.
