(2)Where the authorised officer himself seizes, under sub-section (1) of section 41, any scheduled timber which is the property of the Government or where any such property is produced before the authorised officer under sub-section (1) and he is satisfied that a forest offence has been committed in respect of such property, such authorised officer may, whether or not a prosecution is instituted for the commission of such forest offence, order confiscation of the property m seized together with all tools, ropes, chains, boats, vehicles and cattle used in committing such offence.
