Section 14(5) in Telangana Minor Forest Produce (Regulation of Trade) Act, 1971
(5)The minor forest produce and other property seized under clause (iii) of sub-section (1) shall be kept in the custody of the forest officer not below the rank of the forest guard or village headman until the compensation for compounding the offence is paid or until an order of the Magistrate directing its disposal is received.
