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Union of India - Section
Section 57 in Indian Forest Act, 1927
57. Procedure when offender not known, or cannot be found.
- When the offender is not known or cannot be found, the Magistrate may, if he finds that an offence has been committed, order the property in respect of which the offence has been committed to be confiscated and taken charge of by the Forest Officer, or to be made over to the person whom the Magistrate deems to be entitled to the same:Provided that no such order shall be made until the expiration of one month from the date of seizing such property, or without hearing the person, if any, claiming any right thereto, and the evidence, if any, which he may produce in support of his claim.| [Goa].- In Section 57,(i) after the words that an offence has been committed, insert subject to the provisions of section 61-G;(ii) for the words to be confiscated, substitute to be forfeited to the Government together with tools, boats, vehicles, carts or cattle or and other articles used in committing the offence;(iii) for the words one month, substitute 45 days.Goa Act 15 of 1989, Section 8 (w.e.f. 10-8-1989).[Gujarat].- In its application to the State of Gujarat, in Section 57, for the words that an offence has been committed, substitute that an offence has been committed, subject to section 61-G.Gujarat Act 19 of 1983, Section 7 (w.r.e.f. 24-5-1983).[Maharashtra].- In its application to the State of Maharashtra, in Section 57, for the portion beginning with the words the Magistrate may and ending with the words to be confiscated, substitute the Magistrate may, if he finds that an offence has been committed, but subject to section 61-G, order the property in respect of which the offence has been committed, to be forfeited together with tools, boats, vehicles or cattle and other articles used in committing the offence.Maharashtra Act 7 of 1985, Section 12 (w.e.f. 1-6-1985).[Uttaranchal].- In its application to the State of Uttaranchal, in Section 57, for the words The Magistrate may,, substitute The Magistrate, subject to section 52-D, may,.Uttaranchal Act 10 of 2002, Section 10.[Uttar Pradesh].- Same as that of Uttaranchal.U.P. Act 1 of 2001, Section 10 (w.e.f. 16-4-2001). |