(1)Every person who exercises any right in a reserved forest or village forest, or who is permitted to remove any forest produce from, or to pasture cattle, or practice jhum cultivation in such forest, and every person who is employed by such person in such forest, and every person in any village contiguous to such forest who is employed by the Government or who receive emoluments from the Government for services to be performed to the community, shall be bound to furnish, without unnecessary delay, to the nearest Forest Officer or Police Officer any information which he may possess respecting the occurrence of a fire in near such forest, or the commission of or intention to commit, any forest offence, and shall assist any Forest Officer demanding his aid-(a)in extinguishing any fire occurring in such forest;(b)in preventing any fire which may occur in the vicinity of such forest from spreading to such forest ;(c)in preventing the commission in such forest of any forest offence ; and(d)when there is reason to believe that any such offence has been committed in such forest in discovering and arresting the offender.
