- The [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] 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 I reproduction and disposal of trees and timber belonging to [the State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).], but grown on lands belonging to or in the occupation or private person; and(d)generally to carry out the provisions of this Act.
