Section 28 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
28. Forest produce, tools, etc., when liable to confiscation.
- [All timber or forest produce which in either case is not the property of the Government and in respect of which a forest offence has been committed and all tools, boats, carts, motor vehicles, machines, ropes, chains, equipments, arms, cattle or any other articles in each case used in committing any forest offence shall, subject to the provision of sections 26,26-B and 26-C, be liable to confiscation upon conviction of the offender for such offence.] [Substituted by Act XXIV of 1997, Section 11.]Such confiscation may be in addition to any other punishment prescribed for such offence.
