Section 149(2) in Jammu and Kashmir Forest (Protection) Force Rules, 2012
(2)A member of the Force, while on duty and in the performance thereof, if has reason to suspect that the forest produce is in the process of, or is being taken away in any vehicle, or in any other manner including the animals such as Horses, Mules, Elephants, Camels or Donkeys contrary to the provisions of the Act and without any proper authority in writing from the officer authorized to do so, may use so much force as may be necessary to prevent the forest produce from being so taken away illegally, in order to protect the forest property from being so carried away.
