Section 37 in The West Bengal Private Forests Act, 1948.
37. Disposal of seized property after information has been given under section 34.
(1)Any forest-produce in respect of which a forest-offence has been committed and information has been given to a Magistrate under section 34 shall, on the conclusion of the trial for such offence, be made over to the owner of the forest from which it was derived or to any other person whom the Magistrate deems to be entitled to the same:Provided that, if it is not known from which forest such produce was derived, such forest-produce and all tools, boats, motor vehicles, carts and cattle used in committing such forest-offence shall be liable to confiscation.(2)Such confiscation may be in addition to any other punishment which may be awarded under this Act for such offence.
