Section 17 in United Khasi-Jaintia Hills Autonomous District (Management and Control of Forests) Act, 1958
17. Seizure of property liable to confiscation.
(1)Where there is reason to believe that a forest offence has been committed in respect of any forest produce, such produce together with all tools, boats and vehicles used in the commission of such alleged offence may be seized by any Forest Officer.(2)Every' officer seizing any property under this section shall place on such property a mark indicating that the same has been so seized and shall, as soon as may be, make a report of such seizure to the magistrate, having jurisdiction to try the person accused of the offence on account of which the seizure has been made, through his official superior :Provided that when the forest produce with respect to which such offence is believed to have been committed is the property of the District Council and the offender is unknown, it shall be sufficient if the officer makes, as soon as may be, a report of the circumstances to his official superior.
