(3)Any forest officer not below the rank of a Forester, who or whose subordinate has seized any tools, ropes, chains, boats, vehicles or cattle under sub-section (1) [and where he makes a report of such seizure to the Magistrate under sub-section (2)] [Inserted by Act No.17 of 1976.] may release the same on the execution by the owner thereof a bond for the production of the property so released, if and when so required before the magistrate.
