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Union of India - Section
Section 62 in Indian Forest Act, 1927
62. Punishment for wrongful seizure.
- Any Forest Officer or Police Officer who vexatiously and unnecessarily seizes any property on pretence of seizing property liable to confiscation under this Act shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.| [Goa].- For Section 62, substitute the following section, namely:62. Punishment for wrongful seizure.(1) Any Forest Officer or Police Officer who vexatiously and unnecessarily seizes any property on pretence of seizing property liable to forfeiture under this Act, shall on conviction be punishable with imprisonment which may extend to six months or with fine which may extend to five hundred rupees, or with both.(2) Any fine so imposed or any portion thereof shall, if the convicting Court so directs, be given as compensation to the person aggrieved by such seizure.Goa Act 15 of 1989, Section 14 (w.e.f. 10-8-1989) and Act 2 of 1990, Section 4 (w.e.f. 29-3-1990).[Madhya Pradesh].- (1) In Section 62, for the words extend to six months, or with fine which may extend to five hundred rupees, substitute extend to one year or with fine which may extend to one thousand rupees.M.P. Act 9 of 1965, Section 12 (w.e.f. 20-3-1965).[Maharashtra].- (1) Renumber Section 62 as sub-S. (1) thereof and,(a) in sub-S. (1), as so renumbered, for the word confiscation, substitute confiscation or forfeiture;(b) after sub-S. (1), as so renumbered, add the following sub-section, namely:(2) Any fine so imposed, or any portion thereof, shall, if the convicting Court so directs, be given as compensation to the person aggrieved by such seizure.Maharashtra Act 7 of 1985, Section 17 (w.e.f. 1-6-1985). |