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Union of India - Section
Section 53 in Indian Forest Act, 1927
53. Power to release property seized under section 52.
- Any Forest Officer of a rank not inferior to that of a Ranger who, or whose subordinate, has seized any tools, boats, carts or cattle under section 52, may release the same on the execution by the owner thereof of a bond for the production of the property so released, if and when so required, before the Magistrate having jurisdiction to try the offence on account of which the seizure has been made.| [Goa].- In Section 53, for the words of cattle under section 52, may release, substitute vehicle, cattle, or any other contrivance under section 52, may, subject to the provision of section 61-G, release.Goa Act 15 of 1989, Section 6 (w.e.f. 10-8-1989).[Gujarat].- In its application to the State of Gujarat, in Section 53,(1) for the word carts, substitute vehicles.Gujarat Act 15 of 1960, Sections 3, 4(2) (w.e.f. 8-12-1960).(2) for the words under section 52, may release, substitute under section 52, may, subject to section 61-G, release.Gujarat Act 19 of 1983, Section 3 (w.r.e.f. 24-5-1983).[Himachal Pradesh].- In its application to the State of Himachal Pradesh,(1) for the word carts, substitute vehicles.H.P. Act 25 of 1968, Section 4 (w.e.f. 7-2-1968).(2) At the end of Section 53 but before the sign ., insert the words, brackets, figures, sign and alphabet or before the authorised officer under sub-section (1) of section 52-A.H.P. Act 15 of 1991, Section 16 (w.e.f. 24-7-1991).[Madhya Pradesh].- Same as that of Himachal Pradesh.M.P. Act 9 of 1965, Section 8 (w.e.f. 20-3-1965).[Maharashtra].- (1) Same as in Gujarat (1).Bombay Act 25 of 1953, Section 2 (w.e.f. 12-5-1953) and Maharashtra Act 6 of 1961, Section 3 (w.e.f. 3-2-1961).(2) Same as (2) in Gujarat.Maharashtra Act 7 of 1985, Section 8 (w.e.f. 1-6-1985).[Punjab, Haryana and Chandigarh].- Same as that of Gujarat.East Punjab Act 7 of 1948, Section 2 (w.e.f. 3-4-1948) and Central Act 31 of 1966, Section 88 (w.e.f. 1-11-1966).[Tripura].- In Section 53, for carts or cattle, substitute carts, vehicles or cattle.Tripura Act 10 of 1984, Section 6 (w.e.f. 16-3-1985).[Uttaranchal].- In its application to the State of Uttaranchal, in Section 53,(i) for the words carts or cattle, substitute vehicle, cattle, ropes, chains or other articles;(ii) after the words the seizure has been made, insert except in respect of cases falling under section 52-A for which the procedure laid down in that section shall be followed.Uttaranchal Act 10 of 2002, Section 8.[Uttar Pradesh].- In its application to the State of Uttar Pradesh, in Section 53,(i) for the word carts, substitute vehicles.U.P. Act 21 of 1960, Section 7 (w.e.f. 2-11-1960).(ii) for the words vehicles or cattle, substitute vehicles, cattle, ropes, chains or other articles;(iii) after the words the seizure has been made, insert except in respect of cases falling under section 52-A for which the procedure laid down in that section shall be followed.U.P. Act 1 of 2001, Section 8 (w.e.f. 16-4-2001).[West Bengal].- In its application to the State of West Bengal, in Section 53,(a) for the words boats, carts, substitute ropes, chains, boats, vehicles; and(b) after the words the seizure has been made, insert except in respect of offences falling under section 59-A for which the procedure laid down in that section shall be followed.W.B. Act 22 of 1988, Section 12 (w.e.f. 3-2-1989). |