Section 15 in The Karnataka Preservation Of Trees Act, 1976
15. Seizure of property.-
Where the Tree Officer has reason to believe that an offence under this Act is committed in respect of any tree, he may seize the tools and any boats, vehicles or other conveyances or animals used for the commission of the said offence along with the tree or part thereof which has been severed from the ground or the trunk, as the case may be.
