66. 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 forfeited, be taken charge of by a Forest Officer, and, [in any other case may, subject to section 71G, be disposed] [Substituted by Act 1 of 1981 w.e.f. 23.2.1981.] of in such manner as the court may direct.
