Section 9(1) in Kerala Promotion of Tree Growth in Non-Forest Areas Act, 2005
(1)Where any officer of the Forest Department, not below the rank a of Forester, has reason to believe that [any tree has been cut or any timber has been transported] in contravention of section 6, he may seize the timber together with all tools, ropes, chains and other articles used in the commission of such offence and all vehicles, boats or animals used for carrying such timber.Explanation. - The terms "vehicle" and "boat" in this section, sections 10 and 11 shall include all the articles and machinery kept in the vehicle or boat, as the case may be, whether fixed to the same or not.
