49A. Power to release property seized under Section 49.
- Any Forest Officer not below the rank of a Forest Ranger, whose subordinate has seized any tools, vehicles, trucks, vessels, rafts, machineries, boats, motorised boats, cattle, ropes chains Or any other implements, articles, etc. under Section 49, may release the same on the execution by the owner or the person-in-charge 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 or before any authorised officer whenever required for the purpose as mentioned under Section 49 to proceed ahead with the offence on account of which the seizure has been made:Provided that whenever such release is made the officer releasing the property shall immediately make a report to the authorised officer describing the circumstances and the reasons for the release of the property to the claimant or the owner or the person in charge of the property.
