Section 6(2) in The West Bengal Private Forests Act, 1948.
(2)If the owner of a private forest is convicted a second or subsequent time under sub-section (1) for the failure or neglect to carry out any of the terms and conditions of the working plan in respect of such forest [or for felling or causing to be felled or removing or causing to be removed from such forest any tree or trees in contravention of any of such terms and conditions] [Words inserted by W.B. Act 20 of 1954.], the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by a notification, direct that the control of such forest shall be vested in such Regional Forest-officer for such period as may be specified in such notification:Provided that no such notification shall be issued until such owner has been called upon by notice in writing by the Regional Forest-officer within sixty days of such conviction to show cause before the Appellate Committee within such time as may be specified in the notice as to why such notification should not be issued and until the Appellate Committee, after considering the cause, if any, shown by him and any evidence which he may produce in support thereof, has recommended to the [State] [Word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government that such notification should be issued.
