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Union of India - Section
Section 58 in Indian Forest Act, 1927
58. Procedure as to perishable property seized under section 52.
- The Magistrate may, notwithstanding anything hereinbefore contained, direct the sale of any property seized under section 52 and subject to speedy and natural decay, and may deal with the proceeds as he would have dealt with such property if it had not been sold.| [Goa].- For Section 58, substitute the following section, namely:58. Procedure as to perishable property seized under section 52.The Forest Officer who made the seizure under section 52 may, notwithstanding anything contained in this Act or any other law, sell the property if it is subject to speedy and natural decay, and may deal with the proceeds as he would have dealt with such property if it had not been sold and shall report every such sale to his superior officer.Goa Act 15 of 1989, Section 9 (w.e.f. 10-8-1989).[Gujarat].- In Section 58,(1) for the words The Magistrate may, notwithstanding anything hereinbefore contained, direct the sale of, substitute The Forest Officer who made the seizure under section 52 may, notwithstanding anything contained in this Act or any other law, sell;(2) add the following at the end, namely, and shall report about every such sale to his official superior.Gujarat Act 19 of 1983, Section 8 (w.r.e.f. 24-5-1983).[Himachal Pradesh].- In its application to the State of Himachal Pradesh, after The Magistrate occurring in the beginning of Section 58, insert or subject to such rules as may be prescribed, the Authorised Officer under sub-section (1) of section 52-A .H.P. Act 15 of 1991, Section 7 (w.e.f. 24-7-1991).[Maharashtra].- In its application to the State of Maharashtra, for Section 58, substitute the following section, namely:58. Procedure as to perishable property seized under section 52.The Forest Officer who made the seizure under section 52 may, notwithstanding anything contained in this Act or any other law, sell any property seized under section 52 and subject to speedy and natural decay, and may deal with the proceeds as he would have dealt with such property if it had not been sold and shall report about every such sale to his official superior.Maharashtra Act 7 of 1985, Section 13 (w.e.f. 1-6-1985).[Uttaranchal].- In its application to the State of Uttaranchal, in Section 58, for the words The Magistrate may, notwithstanding anything hereinbefore contained,, substitute Notwithstanding anything hereinbefore contained, but subject to sub-section (3) of section 52-A, the Magistrate may,.Uttaranchal Act 10 of 2002, Section 11.[Uttar Pradesh].- Same as that of Uttaranchal.U.P. Act 1 of 2001, Section 11 (w.e.f. 16-4-2001).[West Bengal].- In its application to the State of West Bengal, Section 58 shall be renumbered as sub-S. (1) thereof and,(1) in sub-S. (1), as so renumbered,(a) the words and may deal with the proceeds as he would have dealt with such property if it had not been sold shall be omitted;(b) the following proviso shall be added,Provided that if in the opinion of the officer seizing such property it is not possible to obtain the orders of the Magistrate in time, such officer may sell the property himself, remit the proceeds of sale into the Government treasury and may make a report of such seizure, sale and remittance to the Magistrate.;(2) after sub-S. (1), as so renumbered, the following sub-section shall be inserted, namely,(2) The Magistrate may deal with the proceeds of the sale of any property sold under sub-section (1) as he would have dealt with such property if it had not been sold.W.B. Act 22 of 1988, Section 16 (w.e.f. 3-2-1989). |