Section 15 in The Delhi Preservation Of Trees Act, 1994
15. Seizure of property.
-Where the Tree Officer has reasons to believe that an offence under this Act has been committed in respect of any tree, he may seize the tools, implements, any boats, vehicles, animals or other conveyances used for the commission of the said offence, along with the free or part thereof, which has been severed from the ground or the trunk, as the case may be.
