Section 16 in The Delhi Preservation Of Trees Act, 1994
16. Forfeiture of timber and other produce from the tree, implements used for felling and the vehicle and animals used for transport of such trees.
(1)Where any person is convicted of an offence under this Act, any timber of the tree in respect of which an offence is committed, the tools and implements used for felling and any boats, vehicles, animals or other conveyances used for its transport, may be ordered by the court to be forfeited to Government.(2)Any timber produce from the tree, tools and implements, etc., and any boats, animals or other conveyances forfeited under sub-section (1) shall be disposed of by the Tree Officer in such manner as may be prescribed.
