Section 26(1) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
(1)When there is a reason to believe that a forest offence has been committed in respect of any forest produce, such produce together with all tools, arms, boats, carts, equipment, ropes, chains, machines, vehicles, cattle or any other article used in committing any such offence may be seized by any Forest Officer or Police Officer.
