Section 64(2) in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
(2)Where an authorised officer seizes any timber, charcoal, firewood and other forest produce which is the property of Government, or where such property is produced before an authorised officer under sub-section (1) and if he is satisfied that a forest offence has been committed in respect of such property, such authorised officer may, whether or not a prosecution is instituted for the commission of such forest offence, order confiscation of property so seized together with all ropes, chains, implements, vehicles, cattle and other animal used in committing such offence.
