Section 26(2) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
(2)Any officer seizing any property under this section shall place on such property a mark indicating that the same has been so seized and shall, as soon as may be, make a report of such seizure before an officer not below the rank of the Divisional Forest Officer (hereinafter referred to as 'authorised officer'):Provided that when the forest produce with respect to which such offence is believed to have been committed is the property of the Government and the offender is unknoWn, it shall be sufficient if the officer makes, as soon as may be, a report of the circumstances to his official superior.
