Section 15 in The Bihar Forest Produce (Regulation of Trade) Act, 1984
15. Power to entry, search, seizure, etc.
(1)Any Forest Officer not below the rank of a Range Officer of Forest or Police Officer not below the rank of a Sub-Inspector, or any other person authorised by the Government in this behalf may with a view to securing compliance with the provision of this Act or the rule made thereunder, or to satisfying himself that the said provisions have been complied with-(i)stop and search any person, boat, vehicle or receptacle used or intended to be used for the transport of specified forest produce;(ii)enter and search any place;(iii)seize the specified forest produce in respect of which he suspects that any provision of this Act or the rules made thereunder has been, is being or is about to be contravened along with the receptacles containing such produce and all tools, ropes, chains, boats or/and vehicles used in committing any such offence.(2)The provisions of Sections 102 and 103 of Code of Criminal Procedure, 1973 (II of 1974) relating to search and seizure shall so far as may be, apply to searches and seizure under this Section.(3)Every Officer seizing specified forest produce and other property under clause (iii) of sub-section (1) above shall place on such produce, if physically possible, a property mark indicating that the same has been seized and shall, except when the offender agrees in writing forthwith to get the offence compounded in the manner prescribed, make a report of such seizure to the Magistrate.(4)Any Forest Officer not below the rank of a Range Officer of Forest, who or whose subordinate has seized any property other than the specified forest produce under clause (iii) of sub-section (1) may release the same on the execution by the owner thereof of a bond for the production of the property so released, if and when so required before the Magistrate.
