Section 5(1) in Tamil Nadu Rosewood Trees (Conservation) Act, 1994
(1)The Collector or any Forest Officer not below such rank as the Government may, by order, specify in this behalf, may,-(a)enter and inspect at any time by day or by night, any place in which it is reasonably suspected that an offence under this Act has been, or is being, committed;(b)seize any rosewood tree in respect of which he has reason to believe that any provision of this Act has been, is being, or is about to be contravened along with the packages, coverings or receptacles in which such rosewood tree is found or tools or weapons used for the commission of the offence or animals, vehicles, vessels, boats or conveyances used in carrying such rosewood tree and thereafter take all measures necessary for securing the production of the packages, covering, receptacles, tools, weapons, animals, vehicles, vessels, boats or conveyances so seized, in a Court and for their safe custody pending such production.
