Section 14 in West Bengal Trees (Protection and Conservation in Non-Forest Areas) Act, 2006
14. Forfeiture of timber etc.
(1) Where any person has been convicted of committing an offence of felling a tree, the timber of tree, and implements used for felling such tree, may be ordered by the Court to be forfeited to the State Government :Provided that if the timber is found to have been disposed of, the Court may order an additional penalty of not exceeding five thousand rupees.(2)Unless the Court otherwise directs, any timber or implements forfeited under sub-section (1), shall be disposed of by the competent authority in such manner as may be prescribed.(3)Such forfeiture may be in addition to any other punishment specified in this Act for such offence.
