57. Procedure when offender not known or cannot be found.
- When the offender is not known or cannot be found, the Magistrate may, if lie finds that an offence has been committed, order the property in respect of which the offence has been committed to be confiscated and taken of by the Forest Officer, or to be made over to the person whom the Magistrate deems to be entitled to the same.Provided that no such order shall be make until the expiration of one month from the date of seizing such property, or without hearing the person, if any, claiming any right thereto, and the evidence, if any, which he may produce in support of his claim.
