Section 59 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
59. 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 the Government or has been forfeited, be taken possession of by the forest officer, and in any other case may be disposed of in such manner as the court may, by order, direct.
