Section 17 in The Goa, Daman and Diu Preservation of Trees Act, 1984
17. Forfeiture of timber and other produce from the tree, implements used for felling and the vehicle and animal used for transport of such trees.
(1)Where any person is convicted of an offence under this Act, any timber or the tree in respect of which an offence is committed, the tools and implements used for felling, and any boats, vehicles, animals or other conveyances used for its transport, may be ordered by the court to be forfeited to Government.(2)Any timber produce from the tree, tools and implements etc. and any boats, animals or other conveyances forfeited under sub-section (1) shall be disposed off by the Tree Officer in such manner as may be prescribed.
