Section 6(2) in Tamil Nadu Rosewood Trees (Conservation) Act, 1994
(2)When any person is convicted of an offence against this Act, the Court trying the offence may order that any rosewood tree in respect of which the offence has been committed, and any package, covering, receptacle tool, weapon, animal, vehicle, vessel, boat or conveyance used in the commission of the said offence be forfeited to the Government and such forfeiture shall be in addition to any other punishment that may be awarded for such offence.
