Section 15(2) in West Bengal Trees (Protection and Conservation in Non-Forest Areas) Act, 2006
(2)Every seizure made under sub-section (1) shall be reported to the Magistrate having jurisdiction to try the offence on account of which such seizure has been made and the wood of such trees, together with boat, vehicle, carrier or cattle shall, subject to the order of such Magistrate. be disposed of in such manner as may be prescribed.
