Section 14D in The M.P. Tendu Patta (Vyapar Viniyaman) Adhiniyam, 1964
14D. Confiscation of property when the produce is not the property of Government.
- All Tendu Patta which in either case is not the property of the Government and in respect of which a contravention of any provision of the Act or the rules made thereunder has been committed, and all tools, boats, vehicles, ropes, chains, or any other articles, in each case used in committing such contravention shall, subject to the provisions of Sections 14, 14-A, 14-B and 14-C be liable to confiscation upon conviction of the offender for such contravention.]
