56. Disposal on conclusion of trial for forest offence, of produce in respect of which it was committed.
- When the trial of any forest offence is concluded, any timber or other forest produce in respect of which such offence has been committed shall if It is the property of the Central or State Government or has been confiscated, be taken possession of by or under the authority of the Divisional Forest Officer; and in any other case it may be disposed of in such manner as the Court may order.
