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[Cites 0, Cited by 7] [Section 62(3)] [Section 62] [Entire Act]

State of Karnataka - Subsection

Section 62(3)(a) in Karnataka Forest Act, 1963

(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