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Union of India - Section
Section 66 in Indian Forest Act, 1927
66. Power to prevent commission of offence.
- Every Forest Officer and Police Officer shall prevent, and may interfere for the purpose of preventing, the commission of any forest-offence.| [Gujarat].- In its application to the State of Gujarat, in Section 66, for the words Every Forest Officer and Police Officer, substitute Every Forest Officer, Police Officer and Revenue Officer.Gujarat Act 15 of 1960, Section 6(j) (w.e.f. 8-12-1960).[Maharashtra].- Similar to Gujarat.Maharashtra Act 6 of 1961, Section 12 (w.e.f. 3-2-1961).Section 66-A[Bihar].- In its application to the State of Bihar, after Section 66, insert the following section, namely:66-A. Eviction of encroachment from Government Forest Land.(1) Encroachment of Government Forest Land shall be cognizable and non-bailable offence.(2) Any Forest Officer not below the rank of Divisional Forest Officer, if he has reason to believe that the encroachment of Government Forest Land has been done, may evict the encroachment and may use all the powers conferred on Magistrate under. The Bihar Public Land Encroachment Act, 1956.Bihar Act 9 of 1990, Section 7 (w.e.f. 10-9-1990).[Uttar Pradesh].- In its application to the State of Uttar Pradesh, after Section 65, insert the following section, namely:66-A. Penalty for not preventing commission of forest offence.Whoever, being a Forest Officer or Police Officer, bound under section 66 to prevent commission of any forest offence, intentionally or knowingly, neglects or omits to prevent or abets, the commission of such offence, shall be punishable with imprisonment for a term which may extend to two years or with fine or with both.U.P. Act 1 of 2001, Section 15 (w.e.f. 16-4-2001).[West Bengal].- In its application to the State of West Bengal, after Section 66, insert the following section, namely:66-A. Punishment of abetment.(1) Whoever abets any offence punishable under this Act shall, if the offence abetted is committed in consequence of abetment, be punished with the same punishment as is provided for such offence.(2) Whoever abets any offence under this Act shall, if the offence abetted is not committed in consequence of abetment, be punished with the same punishment as is provided for such offence, but such punishment shall extend up to the one-fourth of maximum punishment provided for such offence.W.B. Act 22 of 1988, Section 20 (w.e.f. 3-2-1989). |