43. Timber, forest-produce, tools, etc., when liable to confiscation.
- When any person is convicted of a forest offence, all timber or forest-produce in respect of which such offence has been committed, and all tools, ropes, chains, boats, [vehicles] [Substituted far the word 'carts' by section of the Madras Forest (Amendment) Act, 1963 (Madras Act VII of 1936).] and cattle used in committing such offence, [[shall, subject to section 49-G, be confiscated] [Substituted far the words 'shall be liable, by order of the convicting Magistrate, to confiscation' by section 1 of the Tamil Nadu Forest (Amendment) Act, 1961 (Tamil Nadu Act 36 of 1961).] to the Government].[xxx] [The words 'such confiscation may be in addition to any other punishment prescribed for such offence' were omitted by Tamil Nadu Forest (Amendment) Act, 1961 (Tamil Nadu Act 36 of 1961).]
