Preamble
| [Goa Act No. 2 of 1990] | [5th March, 1990] |
An Act further to amend the Indian Forest Act, 1927.
Be it enacted by the Legislative Assembly of Goa in the Fortieth Year of the Republic of India as follows:-
Section 1. Short title and commencement
1. Short title and commencement.- (1) This Act may be called the Indian Forest (Goa Second Amendment) Act, 1989.
(2) It shall come into force at once.
Section 2. Amendment of section 51
2. Amendment of section 51.- In section 51 of the Indian Forest Act, 1927 (Central Act 16 of 1927) (hereinafter referred to as the "principal Act"), in sub-section (1), clause (e) shall be omitted.
Section 3. Amendment of section 60
3. Amendment of section 60.- In section 60 of the principal Act, for the word "forfeiture", the words "confiscation or forfeiture" shall be substituted.
Section 4. Amendment of section 62
4. Amendment of section 62.- In section 62 of the principal Act, in sub-section (1), after the words "seizes any property" and before the words "liable to forfeiture", the words "on presence of seizing property" shall be inserted.
Section 5. Amendment of section 68
5. Amendment of section 68.- In sub-section (1) of section 68 of the principal Act,-
(i) in clause (a), the words "under this Act" shall be omitted;
(ii) for clause (b), the following clause shall be substituted, namely-
"(b) When any properly has been seized as liable to confiscation subject to the provision of section 61G, to release the same on payment of the value thereof as estimated by such officer.".