Section 26(6) in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
(6)Where the cattle are involved in the commission of a forest offence, the same after seizure by any officer, as the case may be, shall be entrusted to any responsible person under a proper receipt on an undertaking to produce the same when required in case there is no cattle pound within a radius of five kilometers from the place of such offence :Provided that notwithstanding anything contained in section 30, in case of unclaimed cattle a Forest Officer not below the rank of Range Officer, after giving sufficient publicity in the vicinity of the place of offence for the owner to come forward to claim the cattle within seven days from the date when such publicity has been given, may dispose them of by public auction. The provisions of the Cattle Trespass Act, Samvat 1977, shall apply in respect of the charges to be levied for the upkeep and fee of the cattle.][26A. Power of search and seizure. - Any Forest Officer [not below the rank of [Range Officer] [Section 26-A inserted by Act XVII of 1971, Section 4.] having reasonable grounds to believe that forest produce is, in contravention of the provisions of this Act], in the possession of a person in any place, may enter such place with the object of carrying out a search for the forest produce and its confiscation :Provided that such search shall not be conducted otherwise than in accordance with the provisions of the Code of Criminal Procedure.]
