Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Assam - Subsection

Section 17(1) in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958

(1)Where there is reason to believe that a forest offence has been committed in respect of any forest produce, such produce together with all tools, boats and vehicles used in the commission of such alleged offence may be seized by any Forest Officer.