Section 2(4) in Special Rules Under Section 21 of the Act for the Management of the Wen-Lock downs Reserved Forest in the Nilgiris as a Pasturage and Recreation Ground
(4)Where any property seized as liable to confiscation has been ordered by a Forest Officer duly empowered under section 55 to be released under that section, such Forest Officer shall send a notice to the person entitled to the property requiring him to remove the same within the time to be specified in the notice and intimating that, in case of default, the property will be sold at his risk and the sale proceeds, after deducting the expenses, of the sale will be held in deposit for his benefit. If such person fails to remove the property within the time specified in the notice, such Forest Officer may sell the same at the risk of such person, hold the sale proceeds after deducting the expenses of the sale in deposit for the benefit of such person.(Chief Conservator's Proceedings Mis. No, 98, dated the 28th February 1941)
