Section 13(3) in Kerala Preservation of Trees Act, 1986
(3)On receipt of a report under sub-sect&n (2), the authorised officer shall,-(a)if he is satisfied that the timber mentioned in such report is of any tree cut in contravention of section 4 or sub-section (2) of section 5 or a direction contained in a notification under sub-section (1) of section 5, make a report of such seizure to the judicial Magistrate of the First Class having jurisdiction over the area in which such seizure has been made;(b)if he is not so satisfied, make a report of such seizure to such authority as may be prescribed.
