Section 4 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
4. Management and control of demarcated forests.
- The management of the, demarcated forests (except where such forests have been placed authoritatively under the control and management of any other department or local authority) is vested in the Forest Department.The control and management of demarcated forests not in charge of the Forest Department shall be vested in such officer as the Government may, by notification, prescribe in this behalf and such officer may by like notification be invested with all or any of the powers and liabilities of a Forest Officer under this Act.
