Section 14 in Kerala Preservation of Trees Act, 1986
14. Power to release property seized under section 13.
- The authorised officer may release any tool, rope, chain or other article or any boat, vehicle or animal seized under section 13 and in respect of which a report has been made to the Judicial Magistrate of the First Class under clause (a) of sub-section (3) or clause (a) of sub-section (4) of that section, on the execution by the owner thereof of a bond for the production of the property so released, if and when, so required, before such Magistrate.
