Section 5(3) in The Maharashtra Felling Of Trees (Regulation) Act 1964
(3)Where any property is seized under sub-section (2), the officer seizing it shall keep the property in his own custody, or in the custody of any of his subordinates, and shall be responsible for the due custody thereof;Provided that, where the property seized is subject to speedy and natural decay, or when the expenses of keeping it in custody are likely to exceed its value, the officer seizing it may sell it at once:Provided further that, where such property cannot conveniently be removed, the officer seizing it may, at the instance of the person interested in the property, leave it at the place where it has been seized in the charge of the person interested in the property, or in the charge of any respectable person as will undertake to keep such property, on his entering into a bond with one or more sureties in an amount not less than the value of the property, that he will take proper care of such property, and produce it when called for.
