Section 15A(1) in The Karnataka Preservation Of Trees Act, 1976
(1)Any Tree officer within such area as the State Government may, by notification specify, may as regards offences under section 22 exercise powers conferred on an Officer incharge of a police station by the provisions of the Code of Criminal Procedure, 1973:Provided that any such power shall be subject to such restrictions and modifications if any, as the State Government may specify.
