Section 56 in Sikkim Forests, Water Courses and Road Reserve (Preservation and Protection) Act, 1988
56. Any forest officer not below the rank of Range Officer who, or whose sub-ordinate has seized any cattle or other forest produce, animal, vehicle or any other thing referred to in section 55, may release the same on the execution by the owner thereof of a bond for the production of the property so released if and when so required before the Magistrate having jurisdiction to try the offence on account of which the seizure had been made.
