Section 16 in The Goa, Daman and Diu Preservation of Trees Act, 1984
16. [ Seizure of property. [Substituted vide Amendment Act 10 of 1986.]
- Where the Tree Officer or a Forest Officer not below the rank of a Forest Ranger or a Police Officer not below the rank of a Sub-Inspector has reasons to believe that an offence under this Act is committed in respect of any tree, he may seize the tools, implements, any boats, vehicles, animals or other conveyances used for the commission of the said offence, along with the tree or part thereof which has been severed from the ground or the trunk, as the case may be:Provided that when the seizure has been affected by a Forest Officer or a Police Officer, he shall immediately inform the concerned Tree Officer about the said seizure;Provided further that every officer seizing any property under this section shall place on such property a mark indicating that the same has been so seized and shall as soon as may be, make a report of such seizure to the Magistrate having jurisdiction to try the offence on account of which the seizure has been made.].
