Section 15(2) in The United Provinces Private Forests Act, 1948
(2)Offences under this section shall be triable by a Magistrate of the Second or Third class, and proceedings under this section may be instituted on a complaint made by the landlord of the notified area or forest in respect of which the offence is alleged to have been committed or by any right-holder of such a notified area or forest or by the Forest Officer or by any officer specially empowered by the State Government in this behalf.
