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State of Bihar - Section
Section 1 in Protected Forest Rules
1.
Power of Forest Officers under various Sections of the Indian Forest Act (Notification No. 257 No. 492-III-F-206/8R dated 22.6.1923 and No. 7532-III F-55-F dated 12.7.1930. - The State Government is pleased to appoint the Officers of the Forest Department, Bihar who are mentioned in column 1 of the following table to discharge the functions of a "Forest Officer" under the Indian Forest Act, 1927 which are mentioned opposite their names in column 2 of the said table.| Officers | Sections of the Act. | Brief description of functions | |
| I. | |||
| (i) | The Chief Conservator of Forests, Bihar. | 25 | Power to dams, to way watercourses in reserved forests. N. B.- This power is exercisable only with the previous sanction ofthe Commissioner of the Division in which the reserved forest issituated. |
| (ii) | Conservator of Forest, within their own circles, | 26 (c)All sections mentioned hereafter in this column. | Power to notify the season in which fire may be kindled orcarried, kept or carried in a reserved forest. |
| 21 | Publication of translation of notifications declaring foreststo be reserved. | ||
| II. | |||
| (i) | Dy, Conservator of Forests. | 26 (2) | Power to permit prohibited acts in a reserved forest. |
| (ii) | Asstt. Conservators. | 34 | Power to permit prohibited acts in a protected forest. |
| (iii) | Extra Asstt. Conservators | 45 (2) | Power to notify depots for the reception of drift and othertimber. |
| 46 | Giving notice of timber collected under Section 45. | ||
| 47 (1) & (2) | Powers for dealing with statements of claim to drift and othertimber. | ||
| 50 | Power to sell forest produce for Government dues. | ||
| 53 (2) | Power to sell forest produce for Government dues. | ||
| III. All | |||
| (i) | Dy. Conservators | ||
| (ii) | Asstt. Conservators. | ||
| (iii) | Extra Asstt. Conservators, and | Power to permit prohibited acts in a reserved forest. | |
| (iv) | Rangers in receipt of a salary of at least Rs. 100permensemwho are subordinate to any officer mentioned in clauseII above when specially authorised in this behalf by theConservator of Forests. | 34 | Power to permit prohibited acts in a protected forest. |
| IV. All | |||
| (i) | Rangers in receipt of a salary of less than Rs. 100permensem; and | 26 (2) | Power to permit prohibited acts in a reserved forest. |
| (ii) | Foresters, who are subordinate to any officer mentioned inclause II above, when authorised in this behalf by theConservator of Forests. | Power to permit prohibited acts in a protected forest. | |
| V. All | |||
| (i) | Dy. Conservators | 45 (2) | Power to collect drift and other timber. |
| (ii) | Asstt. Conservators | 52 (i) | Power to seize property when a forest offence has beencommitted. |
| (iii) | Extra Asstt. Conservators. | 56 | Power to take charge of forest produce on the conclusion of atrial of a forest offence. |
| (iv) | Forest Rangers and Foresters | 57 | Power to accept charge of confiscated property when theoffender is not known. |
| (v) | Forest Guards (whether on permanent or temporaryestablishment) | 70 and 83(1) | Power to seize and impound cattle trespassing in a reserved orprotected forest. Power to take possession of forest produceuntill Government dues are paid. |
| VI. All | |||
| (i) | Dy. Conservators | ||
| (ii) | Asstt. Conservators | ||
| (iii) | Extra Asstt. Conservators, | 64(1) | Power to arrest without warrant in cases mentioned in theSection. |
| (iv) | Rangers, and | ||
| (v) | Foresters incharge of a Range, whether on permanent ortemporary establishment. | ||
| VII. All | |||
| (i) | Foresters not in charge of Ranges and | 64(1) | Power to arrest without warrant in cases mentioned in theSection. |
| (ii) | Forest Guards, whether on permanent or temporary establishment |