Section 12(2) in The Bihar Private Forest Act, 1947
(2)Offences under this Section shall be triable by a Magistrate of the first or second class, and proceedings under this Section may be instituted on a complaint made by the landlord of the forest in respect of which the offence is alleged to have been committed or by any right-holder of such forest or by Forest Officer or by any officer specially empowered by the [State] [Substituted by A.L.O.] Government in this behalf.
