Section 18 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958
18. Execution of bond for the release of seized properties.
- Any Forest Officer of a rank not inferior to that of a Forester who or whose subordinate has seized any tools, boats or vehicles under Section 17 may release the same on the execution by the owner or the person in charge thereof of a bond for the production of the property so released if and when so required before the magistrate having jurisdiction to try the offence on account of which the seizure has been made.
