(1)All timber or forest produce which is not the property of Government and in respect of which a forest offence has been committed, and all tools, ropes, chains, boats, vehicles and cattle used in committing any forest offence, shall be liable to confiscation [unless an order of confiscation has already been passed in respect thereof under Section 56.] [Inserted by Act 9 of 1983 See O.G.E. No. 444-D/18.4.1983.]
