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Section 1974 in Indian Forest Act, 1927
1974.
).]], any forest-offence punishable with imprisonment for a term not exceeding six months, or fine not exceeding five hundred rupees, or both.| [Bihar].- In its application to the State of Bihar, for Section 67, substitute the following section, namely:67.Notwithstanding anything to the contrary contained either in the Criminal Procedure Code, 1973, or any other law for the time being in force, the State Government may, by notification in the Official Gazette, constitute a special Court with powers of first class Magistrate for the trial of all forest-offences punishable with imprisonment for a term which may extend to two years or with fine which may extend to five thousand rupees, or with both as the case may be, in accordance with the procedure prescribed for summary trial under Chapter XXI of the Criminal Procedure Code, 1973.Bihar Act 9 of 1990, Section 8 (w.e.f. 10-9-1990).[Gujarat].- Same as that of(1) Maharashtra.Gujarat Act 15 of 1960, Sections 3, 4(2) (w.e.f. 8-12-1960).[Himachal Pradesh].- In its application to the State of Himachal Pradesh, in Section 67, for the words, brackets and figures the Code of Criminal Procedure, 1898 (5 of 1898), substitute the Code of Criminal Procedure, 1973 (2 of 1974).H.P. Act 15 of 1991, Section 12 (w.e.f. 24-7-1991).[Madhya Pradesh].- In its application to the State of Madhya Pradesh, in Section 67, for the words not exceeding six months or fine not exceeding five hundred rupees, substitute not exceeding one year or with fine not exceeding one thousand rupees.M.P. Act 9 of 1965, Section 13 (w.e.f. 20-3-1965).[Maharashtra].- In its application to the State of Maharashtra, in Section 67,(1) for the words the District Magistrate or any Magistrate of the first class specially empowered in this behalf by the State Government, substitute any Magistrate of the first class specially empowered in this behalf by the State Government in consultation with the High Court.Bombay Act 23 of 1951, Section 2 and Sch. (w.e.f. 5-7-1951) and Maharashtra Act 6 of 1961, Section 2 (w.e.f. 3-2-1961).(2)(a) for the words and figures the Code of Criminal Procedure, 1898, substitute the Code of Criminal Procedure, 1973;(b) for the words not exceeding six months, or fine not exceeding five hundred rupees or both, substitute not exceeding one year, or fine not exceeding two thousand rupees, or both, and the provisions of sections 262 to 265 (both inclusive) of the said Code shall, as far as may be, apply to such trial; but, notwithstanding anything contained in the said Code, in the case of conviction for any offence in a summary trial under this section, it shall be lawful for the Magistrate to pass sentence of imprisonment for any term for which such offence is punishable under this Act.Maharashtra Act 7 of 1985, Section 20 (w.e.f. 1-6-1985).[Punjab, Haryana and Chandigarh].- In Section 67, for the words The District Magistrate.............State Government, substitute The Chief Judicial Magistrate or any other Judicial Magistrate of the first class specially empowered in this behalf by the High Court.Punjab Act 25 of 1964; Section 37 and Sch. IV, Part II (w.e.f. 2-10-1964) and Central Act 31 of 1966, Section 88. |