Section 13 in The U. P. Protection of Trees Act, 1976
13. Power to arrest without warrant.
(1)Any Forest Officer not below the rank of a Forest Ranger or police officer, not below the rank of a Sub-Inspector, may without a warrant, arrest any person against whom there is reason to believe that he has been concerned in any offence under this Act :Provided that in relation to the hill area the reference to Sub-Inspector in this sub-section shall be construed as a reference to Naib-Tehsildar.(2)Every officer making an arrest under this section shall, without unnecessary delay and subject to the provisions of this Act as to release on bond, take or send the person arrested before the Magistrate having jurisdiction in the case, or to the officer-in-charge of the nearest police station.(3)Any person arrested under this section shall be released on his executing a bond to appear, if and when so required, before the Magistrate having jurisdiction in the case.
