55. Forest produce, tools etc. when liable to confiscation.
- [(1) All timber or forest produce which is not the property of State Government and in respect of which a forest offence has been committed, and all machinery, arms, tools, boats, cattle, vehicle, ropes, chains or any other article used in committing any forest offence, shall, subject to the provisions of Sections 52, 52-A, 52-B and 52-C be liable to confiscation upon conviction of the offender for such forest offence.] [Substituted by Act No. 15 of 2013, dated 9.4.2013.](2)Such confiscation may be in addition to any other punishment prescribed for such offence.
