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[Cites 0, Cited by 1] [Section 52] [Entire Act]

State of Rajasthan - Subsection

Section 52(1) in Rajasthan Forest Act, 1953

(1)When there is reason to believe that a forest offence has been committed in respect of any forest produce, such produce, together with all machinery, arms, tools, boats, cattle, vehicle, ropes, chains or any other article used in committing any such offence, may be seized by any Forest Officer or a Police Officer not below the rank of a head constable.