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[Cites 0, Cited by 10] [Section 62] [Entire Act]

State of Karnataka - Subsection

Section 62(1) in Karnataka Forest Act, 1963

(1)When there is reason to believe that a forest offence has been committed in respect of any forest produce, such produce, together with all tools, boats, vehicles or [cattle or any other property used] [Substituted by Act 12 of 1998 w.e.f. 11.5.1998.] in committing any such offence, may be seized by any Forest Officer or Police Officer.