- Whenever any scheduled timber belonging to the Government or any tool, rope, chain, boat, vehicle or cattle, used for committing any offence in respect of any scheduled timber, is seized under sub-section (1) of section 41, notwithstanding anything to the contrary contained in this Act or in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974) or in any other law for the time being in force,-(a)the authorised officer, under section 49-A, or the Forest officer specially empowered under section 49-C, or the Sessions Judge hearing an appeal under section 49-D, shall have, and(b)any other officer, court, tribunal or authority shall not have, jurisdiction to make orders with regard to the custody, possession, delivery, disposal or distribution of such property.]
