Section 16 in The Bihar Forest Produce (Regulation of Trade) Act, 1984
16. Government and Authorised officer not liable for damages to forest produce at depot or under custody.
(1)The Government or any Authorised Officer shall not be responsible for any loss or damage which may occur in respect of any specified forest produce or property seized in respect of clause (iii) of subsection (1) of Section 15 or taken possession of under Section 31, while being in depot or in the custody of a Forest Officer or an Authorised Officer, and no forest officer or Authorised Officer shall be responsible for any loss or damage unless he causes such loss or damage negligently, maliciously or fraudulently:Provided further if the forest produce is of a perishable nature whose quality may deteriorate on storage, the same may be sold by public auction or by tender by a Forest Officer not below the rank of Assistant Conservator of Forests, or any other officer as may be empowered by Government in their behalf and deposit the sale proceeds in the Government Treasury.
