Section 8(5) in The U.P. Resin and other Forest Produce (Regulation of Trade) Act, 1976
(5)Notwithstanding anything in sub-section (1), where the State Government or an authorised officer has reason to believe that any resin offered for sale was tapped from trees standing on any land which was vested in or belonged to the State Government or which was constituted as Reserved Forest or Protected Forest of Panchayati Forest, such resin may be appropriated without payment of price, and on payment only of such collection charges, if any, as the State Government or the authorised officer may determine.
