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Indian Forest Act, 1927 72. State Government may invest Forest-officers with certain powers. (1) The State Government may invest any Forest-officer with all or of the following powers, that is to say:- power to enter upon any land and to survey, demarcate and make a map of the same; the powers of a Civil Court to compel the attendance of witnesses and the production of documents and material objects; power to issue a search-warrant under the Code of Criminal Procedure, 1898 (5 of 1898); and power to hold an inquiry into forest-offences, and, in the course of such inquiry, to receive and record evidence. Any evidence recorded under clause (d) of sub-section (1) shall be admissible in any subsequent trial before a Magistrate, provided that it has been taken in the presence of the accused person.    |
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