(1)When there is reason to believe that a forest offence has been committed in respect of any forest any produce, such produce may be seized by any Forest Officer or Police Officer.(2)Every Officer seizing any property under this section shall place on such property a mark indicating that the same has been seized and shall, as soon as may be, make a report of such seizure to the Magistrate having jurisdiction to try the offence for which the seizure has been made.
