50. Power to release property seized under Section 49.
- Any Forest Officer of a rank not inferior to that of a Forester who or whose subordinate has seized any tools, boats, carts, and cattle under Section 49, may release the same on the execution by the owner or the person-in-charge thereof, of a bond for the production of the property so released, if and when so required before the Magistrate having jurisdiction to try the offence on account of which the seizure has been made.
