Section 15D in The M.P. Van Upaj (Vyapar Viniyaman) Adhiniyam, 1969
15D. Confiscation of property when the produce is not the property of Government.
- All specified forest produce which in either case is not the property of the Government and in respect of which a contravention of any provision of the Act or the rules made thereunder has been committed and all tools, boats, vehicles, ropes, chains or any other articles, in each case used in committing such contravention shall, subject to the provisions of Sections 15, 15-A, 15-B and 15-C be liable to confiscation upon conviction of the offender for such contravention.
