Section 9(3) in Kerala Promotion of Tree Growth in Non-Forest Areas Act, 2005
(3)The Divisional Forest Officer to whom a report is made under subsection (2) shall, -(a)if he is satisfied that the timber mentioned in such report is of any tree transported in contravention of section 6, make a report of the seizure of such timber to the Judicial Magistrate of the First Class, having jurisdiction over the area in which such seizure has been made;(b)if he is not so satisfied, order that such timber and any tool, rope, chain or other article or any boat, vehicle or animal, seized along with it, shall be returned to the person from whom they were seized.
