Section 21 in The Bihar Forest Produce (Regulation of Trade) Act, 1984
21. Disposal of produce and other seized property on conclusion of trial.
- On the conclusion of the trial of the offence any specified forest produce in respect of which such offence has been committed, if it is the property of Government or has been confiscated and other forfeited property shall be taken charge of by a Forest Officer, and in any other case, may be disposed of in such manner as the court may direct.
