Act No. 7 of 1948

hl219

Received the assent of His Excellency the Governor on the Ist April, 1948, and was first published in the East Punjab Government Gazette Extraordinary, dated the 3rd April, 1948.

LEGISLATIVE HISTORY 6

· Amended in part by the Adaptation of laws Order, 1950

· Amended by Haryana Adoption of Laws Order, 1968

An Act to amend the Indian Forest Act, 1927, in its application to East Punjab.

Whereas it is expedient to amend the Indian Forest Act, 1927, in its application to East Punjab, in the manner hereinafter appearing, it is hereby enacted as follows:-

Short title and extent.- (1) This Act may be called The Indian Forest (East Punjab Amendment) Act, 1948.

(2) It extends to the whole of [Haryana]

Object & Reasons6

Statement of Objects and Reasons. - Doubt has been expressed whether the word "carts" as used in sections 52, 53 and 54, Indian Forest Act, 1927, includes vehicles other than two wheeled country carts. As cases have arisen where vehicles other than country carts have been used in committing forest offences, the words "carts" is being replaced by the more general expression "vehicles" so as to remove the doubt regarding the liability of all or any of the vehicles so used, to seizure and confiscation under the aforesaid sections.

Published vide East Punjab Gazette Extraordinary dated the 5th March, 1948.