Section 14(2) in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964
(2)When there is reason to believe that any offence under this Act has been committed in respect of tendu leaves, any Forest Officer or any person authorised by the State Government in this behalf may, seize such tendu leaves alongwith all tools, boats, vehicles, ropes, chains or any other articles used in committing any such offence under the provisions of this Act.
