Section 11 in Kerala Promotion of Tree Growth in Non-Forest Areas Act, 2005
11. Procedure by Magistrate.
- Upon the receipt of a report under clause (a) of sub-section (3) of section 9, the Magistrate shall take such measures as may be necessary, for the trial of the accused and the disposal of the timber and any tool, rope, chain or other article or any boat, vehicle or animal seized along with it, according to law.
