Section 55 in Himachal Pradesh Private Forests Act, 1954
55. Disposal on conclusion of trial for forest offence of produce in respect of which it was committed.
- When the trial of any forest offence is concluded, any tree, timber or other forest produce in respect of which such offence has been committed, shall, if it has been confiscated be taken charge of by a Forest Officer, and, in any other case, may be disposed of in such manner as the court may, subject to rules, if any, direct.
