| Statement of Objects and Reasons. - Due to over all rise in prices, the value of forest produce has increased tremendously as compared to its value in 1927 when the Indian Forest Act, 1927 was enacted. Consequently the punishment provided in the Act for Forest offences does not have deterrent effect over the offenders as it is taken insignificant compared to the illegal gains accruing to them. This leads to the steady increase in the number of forest offences and gradual diminution of the forest produce in the State.
It has, therefore, been considered essential to provide for enhanced punishment for forest offences through this Bill so as to restrict the number of forest offences and for the better preservation of forest produce.
Published vide Haryana Government Gazetted Extraordinary dated 13.6.1973. Page 1316.
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