Section 26E in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
26E. Power to keep property seized on Sapurdnama.
- Any officer, who or whose subordinate has seized any tools, boats, carts, arms, vehicles, machines, equipment, implements, chains, ropes or cattle or any other article used in committing any forest offence, including the forest produce, under section 26, may keep the same on the 'Sapurdnama' of a respectable person on the execution of a bond thereof, by such person, for the production of the property so kept on 'Sapurdnama', if and when required by the Magistrate having jurisdiction to try the offence or before the authorised officer empowered under sub-section (2) of section 26, on account of which the seizure has been made.]
