Section 18 in The Bihar Forest Produce (Regulation of Trade) Act, 1984
18. Custody of seized property during pendency of cases.
- The specified forest produce and property seized under clause (iii) of sub-section (i) of Section 15 shall be kept in the custody of the Forest Officer, not below the rank of a Forest Guard or a village headman or any other person considered suitable by the officer seizing the forest produce until the compensation for compounding the offence is paid or until an order of the Magistrate directing its disposal is received.
