Section 31 in The Bihar Forest Produce (Regulation of Trade) Act, 1984
31. Lien on specified forest produce for such money.
(1)When any such money is payable for or in respect of any specified forest produce the amount thereof shall be deemed to be a first charge on such specified forest produce and such specified forest produce may be taken possession of by a Forest Officer until such amount has been paid.(2)If such amount is not paid when due, the Forest Officer may sell such specified forest produce by public auction or tender and the proceeds of the sale be applied first in discharging such amount.(3)The surplus, if any, if not claimed within two months, from the date of sale by the person entitled thereto, shall be forfeited to the State Government.
