Section 4 in The Indian Forest (Bombay Amendment) Act, 1955
4. Amendment of section 35 of Act XVI of 1927.
- In section 35 of the said Act,-(1)in sub-section (3), after the words, "until after the issue" the words "by an officer authorised by the State Government in that behalf shall be inserted;(2)after sub-section (3), the following sub-sections shall be added, namely :-"(4) A notice to show cause why a notification under sub-section (1) should not be made, may require that for any period not exceeding six months, or till the date of the making of a notification, whichever is earlier, the owner or such forest and all persons who are entitled or permitted to do therein any or all of the things specified in clause (i) of sub-section (1), whether by reasons of any right, title or interest or under any licence or contract or otherwise, shall not, after the date of the notice and for the period or until the date aforesaid, as the case may be, do any or all the things specified in clause (i) of sub-section (1), to the extent specified in the notice.(5)A notice issued under sub-section (3) shall be served on the owner of such forest in the manner provided in the Code of Civil Procedure, 1908, for the service of summons and shall also be published in the manner prescribed by rules.(6)Any person contravening any requisition made under sub-section (4) in a notice to show cause why a notification under sub-section (1) should not be made shall, on conviction, be punished with imprisonment for a term which may extend to six months or with fine or with both."
