55. Forest produce, tools, etc., when liable to confiscation.
- [(1) All timber of forest produce which in either case is not the property of the Government and in respect of which a forest-offence has been committed, and all tools, boats, vehicles, ropes, chains or any other article, in each case used in committing any forest-offence, shall subject to 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 Section 6 of M.P. Act No. 25 of 1983.](2)Such confiscation may be in addition to any other punishment prescribed for such offence.
