Section 54 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
54. Power to sell such produce.
- If such amount is not paid when due, the Forest Officer, in charge of the Division may sell such produce by public auction and the proceeds of the sale shall be applied first in discharging such amount.The surplus (if any) if not claimed within six months from the date of the sale by the person entitled thereto shall be forfeited to Government.
