(3)Every officer seizing any property under this section [x x x] [Omitted by Act 12 of 1998 w.e.f. 11.5.1998.] shall, as soon as may be, [make a report of such seizure,-(a)where the offence on account of which the seizure has been made is in respect of timber, ivory, [gulmavu (machilus macrantha) bark, dalchini bark, halmaddi (exudation of ailanthus malabaricum), canes], firewood or charcoal which is the property of the State Government or in respect of sandalwood, to the concerned authorised Officer under section 71A; and(b)in other cases, to the magistrate having jurisdiction to try the offence on account of which the seizure has been made;]Provided that when the forest produce 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 his official superior.
