52. 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 forest produce in respect of which such offence has been committed shall, if it is the property of Government or has been confiscated, be taken possession of by a Forest Officer specially empowered in this behalf, in any other case, shall be disposed of in such a manner as the Court may order.
