55. Timber forest produce, tools, etc., when liable to confiscation.
(1)When any person is convicted of a forest offence, all timber or other forest produce in respect of which such offence has been committed and all tools, ropes, chains, boats, vehicles, cattle or any other article used in committing such offence shall be liable. by order of the convicting Magistrate to confiscation.(2)Such confiscation may be in addition to any other punishment prescribed for such offence,
