Section 14(3) in Telangana Minor Forest Produce (Regulation of Trade) Act, 1971
(3)Any forest officer not below the rank of a Ranger who, or whose subordinate, has seized any property, other than the minor forest produce, under clause (iii) of sub-section (1) may release the same on the execution by the owner thereof a bond for the production of the property so released, if and when so required before the Magistrate.
