Indian Forest Act, 1927

76. Additional powers to make rules. –

The State Government may make rules_

a) to prescribe and limit the powers and duties of any Forest-officer under this Act;

b) to regulate the rewards to be paid to officers and informers out of the proceeds of fines and confiscation under this Act;

c) for the preservation, reproduction and disposal of trees and timber belonging to Government, but grown on lands belonging to or in the occupation of private persons; and

d) generally, to carry out the provisions of this Act.

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