Section 56 in Himachal Pradesh Private Forests Act, 1954
56. Procedure when offender not known or cannot be found.
- When the offender is not known or cannot be found, the Magistrate may, if he finds that an offence has been committed, order property in respect of which the offence has been committed, to be confiscated and taken charge of by the Forest Officer, or to be made over to the person whom the 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 thereof and the evidence, if any, which he may produce in support of his claim.
