Section 14(3) in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964
(3)Any person authorised by the State Government in this behalf seizing any property under this section shall place all such property a mark indicating that the same has been so seized and shall, as soon as may be, either produce the property seized before an officer not below the rank of an Assistant Conservator of Forest or any person authorised by the State Government in this behalf, by notification (hereinafter referred to as the authorised officer) or where it is having regard to quantity or hulk or other genuine difficulty, not practicable to produce the property seized before the authorised officer, make a report about the seizure to the authorised officer, or where it is intended to launch criminal proceedings against the offender immediately make a report of such seizure to the Magistrate having jurisdiction to try the offence on account of which the seizure has been made :Provided that, when the tendu leaves with respect to which such offence is believed to have been committed is the property of Government, and the offender is unknown, it shall be sufficient if the officer makes as soon as may be a report of the circumstances to the official superior.[(3-A) Any Forest Officer not below the rank of a Forest Ranger, who or whose subordinate, has seized any tools, boats, vehicles, ropes, chains or any other articles under sub-section (2) may release the same on the execution by the owner thereof or security of an amount and in the manner, to the satisfaction of such officer, for the production of the property so released, if and when so required, before the Authorized Officer or a Magistrate having jurisdiction to try the offence on account of which the seizure has been made.] [Inserted by M.P. Act No. 1 of 2008.]
