Section 60 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
60. When the offender is not known or cannot be found, the Magistrate- may -if he finds that an offence has been committed, order the property in respect of which the offence has been committed to be forfeited to the Government together with tools, vehicles or cattle and other articles used in committing the offence and taken charge 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 made until the expiration of thirty days from the date of seizing the 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.
