- The [Government] [The words 'Provincial Government', were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the word 'Provincial' was omitted by the Adaptation (Amendment) Order of 1950.] may make rules consistent with this Act -(a)to declare by what Forest Officer or class of Forest Officers the powers or duties conferred or imposed by or under this Act on a Forest Officer shall be exercised or performed;(b)to regulate the procedure of Forest Settlement Officers;(c)to regulate the rewards to be paid to officers and informers from the proceeds of fines and confiscations under this Act, or from the public treasury;(d)for the preservation, reproduction and disposal of trees and timber belonging to the [Central or State Government] [The words 'The Crown' were substituted for the words 'Government' by the Adaptation Order of 1937 and the words 'Central or State Government' were substituted for 'Crown' by the Adaptation (Amendment) Order of 1950.], but grown on lands belonging to, or in the occupation of, private persons; and(e)generally to carry out the provisions of this Act.
