Section 7 in Rules for Composition of Forest Grazing Offences
7. Forms. - The forms prescribed for the disposal of forest offences are found in Appendix 12 of the Tamil Nadu Forest Department Code.
Note. - The above instructions apply to forest offences in unreserved land also, and when they are so applied, the words, "Tahsildar" and "Revenue Divisional Officer" should be read for the word "Range Officer" and "District Forest Officer". The Tahsildar may conduct the' prosecution himself (rule 3 above) or depute the Revenue Inspector for the purpose.Paragraph 8. - In the case of sandalwood, Scheduled timber smuggled, the concerned Forest officials should take full responsibility in making efforts to trace the origin and source of such produce illicitly transported / smuggled.Paragraph 9. - A list containing the details of names of habitual offenders in the aforesaid forest cases, the nature of their involvement in the cases and the* punishment imposed on them, should be maintained in the offices of the Rangers the District Forest Officers/Conservators of Forests and also in the office of the Chief Conservator of Forests, as in the case of the Police Department.Paragraph 10. - While probing into the background of the above cases, the details of offenders contained m the list, together with the other relevant details should be furnished to the Police Department and the Commercial Taxes Department and they should be also requested to investigate into the matter.
