Preamble
Indian Forest (Himachal Pradesh Third Amendment) Act, 1996*
| [Himachal Pradesh Act No. 18 of 1997]1 | [3rd July, 1997] |
An Act further to amend the Indian Forest Act, 1927 (Central Act No. 16 of 1927) in its application to the State of Himachal Pradesh.
Be it enacted by the Legislative Assembly of the State of Himachal Pradesh in the Forty-seventh Year of the Republic of India, as follows:-
Section 1. Short title
1. Short title.- This Act may be called the Indian Forest (Himachal Pradesh Third Amendment) Act, 1996.
Section 2. Amendment of section 52-B
2. Amendment of section 52-B.- In section 52-B of the Indian Forest Act, 1927,-
(a) In sub-section (1)-
(i) after the words "it is seized," the words "and the owner of the vehicle" shall be added; and
(ii) for the proviso, the following proviso shall be substituted, namely:-
"Provided that no order confiscating a motor vehicle shall be made except after giving notice in writing to the registered owner thereof and considering his objections, if any"; and
(b) in sub-section (2) for the words and signs "his agent, if person-in-charge, of the tool, rope, chain, boat any, and the or vehicle and that cash of them had taken all reasonable and necessary precaution against such use", the words and signs, "or his agent, if any, or the person-in-charge of the tool, rope, chain, boat or vehicle" shall be substituted.