Section 15(3) in The United Provinces Private Forests Act, 1948
(3)When any person is convicted of an offence under this section, any trees, timber or other forest produce in respect of which the offence is committed may be liable to forfeiture. If such trees, timber or other forest produce has or have been destroyed or converted or otherwise disposed of by him, the value thereof may be recoverable from him, in the same way as a fine imposed on him under sub-section (1).
