Section 29(1) in The Mizo District (Forest) Act, 1955
(1)When there is reason to believe that a forest offence has been committed in respect of any forest produce of a Council Forest such produce together with all tools and other articles used in the commission of such alleged offence, may be seized by any Council Forest Officer and the officer seizing such property shall keep the seized property in safe custody and report the matter to the appropriate court under the District Council or the Deputy Commissioner, as the case may be. Such court after trial of the case shall dispose of the confiscated articles according to the merit of the case in addition to any punishment as may be awarded to the offender.
