[Cites 0, Cited by 7]
[Section 55]
[Entire Act]
Union of India - Subsection
Section 55(2) in Indian Forest Act, 1927
| [Gujarat].- In its application to the State of Gujarat, in Section 55,(1) for the word carts, substitute vehicles.Gujarat Act 15 of 1960, Sections 3, 4(2) (w.e.f. 8-12-1960).(2) for the words shall be liable, substitute shall, subject to section 61-G, be liable.Gujarat Act 19 of 1983, Section 5 (w.r.e.f. 24-5-1983).[Himachal Pradesh].- In its application to the State of Himachal Pradesh, in Section 55, for carts, substitute vehicles.H.P. Act 25 of 1968, Section 4 (w.e.f. 17-2-1968).[Madhya Pradesh].- In its application to the State of Madhya Pradesh, in Section 55,(1) for the word cart, substitute vehicle.M.P. Act 9 of 1965, Section 11 (w.e.f. 20-3-1965).(2) for sub-S. (1), substitute the following sub-section, namely:(1) All timber or forest-produce which in either case is not the property of the Government and in respect of which a forest-offence has been committed, and all tools, boats, vehicles, ropes, chains or any other article, in each case used in committing any forest-offence, shall, subject to provisions of sections 52, 52-A, 52-B and 52-C, be liable to confiscation upon conviction of the offender for such forest-offence.M.P. Act 25 of 1983, Section 6 (w.e.f. 1-11-1983).[Maharashtra].- (1) Same as in Gujarat (1).Maharashtra Act 6 of 1961, Section 2 (w.e.f. 3-2-1961).(2) In Section 55,(a) in sub-S. (1), for shall be liable to confiscation, substitute shall, subject to section 61-G, be liable by order of the convicting Court to forfeiture;(b) in sub-S. (2), for confiscation, substitute forfeiture;(c) in the marginal note, for confiscation, substitute forfeiture.Maharashtra Act 7 of 1985, Section 10 (w.e.f. 1-6-1985).[Punjab, Haryana and Chandigarh].- Same as that of Gujarat (1).East Punjab Act 7 of 1948, Section 2 (w.e.f. 3-4-1948).[Uttaranchal].- In its application to the State of Uttaranchal, in Section 55, in sub-S. (1), for the words carts and cattle used in committing any forest offence, substitute vehicles, cattle, ropes, chains and other articles used in committing such forest offence.Uttaranchal Act 10 of 2002, Section 9.[Uttar Pradesh].- In its application to the State of Uttar Pradesh, in Section 55, in sub-S. (1), for the words vehicles and cattle used in committing any forest offence, substitute vehicles, cattle, ropes, chains and other articles used in committing such forest offence.U.P. Act 1 of 2001, Section 9 (w.e.f. 16-4-2001).[West Bengal].- In its application to the State of West Bengal, in Section 55, sub-S. (1), for boats, carts and cattle, substitute ropes, chains, boats, vehicles or cattle.W.B. Act 22 of 1988, Section 14 (w.e.f. 3-2-1989). |