Section 12(3) in The Bihar Private Forest Act, 1947
(3)When any person is convicted of an offence under this Section, he shall forfeit any tree, timber or other forest-produce in respect of which the offence is committed, if such trees, timber or other forest produce is or are still in his possession or under his control or, if such trees, timber or other forest produce has or have been destroyed or converted or otherwise disposed of by him, the value thereof shall be recoverable from him, in the same way as a fine imposed on him under sub-section (1).
