Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 221(3)] [Section 221] [Entire Act]

State of Himachal Pradesh - Subsection

Section 221(3)(ii) in The Himachal Pradesh Municipal Corporation Act, 1994

(ii)When any person is convicted for breach of the provisions of sub-section (1), the court convicting such person shall, in addition to the punishment imposed, order forfeiture in favour of the concerned municipality of any tree/ fuel/ timber in whatever from it may have been converted and in respect of which the breach of the provisions of sub-section (1) is made and in case such tree/ fuel/ timber is not available for forfeiture the market value thereof as determined by the court shall be recoverable from him in the same manner as fine imposed.