Section 29 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
29. Disposal on conclusion of trail for forest offence of produce in respect of which it was committed.
- [without prejudice to the provisions of section 26-C when the trail of any forest offence is concluded,] [Substituted by Act XXIV of 1997, Section 13.] any forest produce in respect of which such offence has been committed shall, if it is the property of the Government or has been confiscated, be taken charge of by a Forest Officer, and in any other case, may be disposed of in such manner as the Court may direct.
