Section 5(2) in The Maharashtra Felling Of Trees (Regulation) Act 1964
(2)Any Revenue Officer, not below the rank of an Aval Karkun or Naib Tehsildar, Forest Officer not below the rank of a Range Forest Officer and Police Officer not below the rank of A Sub-Inspector may enter upon any land, where he has reason to believe that any tree has been or is being felled, in contravention of Sec. 3 and seize such felled tree or any lopping thereof, together with its produce and tools, boats, vehicles and other conveyances used in committing such contravention, place on such property a mark indicating that the same has been so seized and shall make a report of such seizure to the Tree Officer empowered] under Sec. 3.
