Section 36 in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
36. Power to arrest without warrant.
- Any Forest Officer or Police Officer may without orders from the Magistrate and without a warrant, arrest any person against whom a reasonable suspicion exists of his having been concerned in any forest offence punishable with imprisonment.Every officer making an arrest under this section shall without unnecessary delay [and subject to the provisions of this Act as to the release on bond] [Inserted after the words 'delay' by Act XL of 1962.] take or send the person arrested [before a Judicial Magistrate] [Substituted by Act XL of 1966 for 'before the Magistrate'.] having jurisdiction in the case, or to the officer in charge of the nearest police-station.
