Section 14(4) in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964
(4)Subject to the provisions of sub-section (6), when the authorised officer upon production before him of tendu leaves or upon receipt of report about the seizure, as the case may be, is satisfied that offence has been committed in respect thereof, he may, by order in writing and for reasons to be recorded in writing confiscate the tendu leaves so seized along with all tools, vehicles, boats, ropes, chains or any other articles used in committing such offence. [A copy of order of authorised officer] [Substituted for 'A copy of order of confiscation' by M.P. Act No. 1 of 2008.] shall be forwarded without any undue delay to the Conservator of Forests of the circle in which the tendu leaves has been seized.
