44. Disposal, on conclusion of trial for forest-offence, of produce in respect of which it was committed.
- When the trial of any forest-offence is concluded, any timber or forest-produce in respect of which such offence has been committed shall, if it is the property of [the Central or State Government] [The words 'the Crown' was substituted for the word 'Government' by the Adaptation Order of 1937 and the words 'Central or State Government' were substituted far 'Crown' by the Adaptation (Amendment) Order of 1950.] or has been confiscated, be taken possession of by or under the authority of the District Forest Officer, and [in any other case may, subject to section 49-G, be disposed] [Substituted for the words 'in any other case may be disposed' by Tamil Nadu Forest (Amendment) Act, 1992 (Tamil Nadu Act 44 of 1992).] be disposed of in such manner as the Court may order.
