Section 30 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
30. Procedure when the offender is not known or cannot be found.
- When the offender is not known or cannot be found the [the Magistrate may if he finds that an offence has been committed, but subject to section 26-D order the property in respect of which offence has been committed, to be confiscated or forfeited together with all tools, boats, carts, motor vehicles, machines, ropes, chains, equipments, arms or cattle and any other article used in committing the offence,] [Substituted by Act XXIV of 1997, Section 15.] and taken charge of by the Forest Officer, or to be made over to the person whom the [Judicial Magistrate] [Substituted by Act XL of 1966 for 'Magistrate'.] deems to be entitled to the same :Provided that, no such order shall be made until the expiration of one month from the date of seizing such property or without hearing the person (if any) claiming any right thereto, and the evidence (if any) which he may produce in support of his claim.
