Section 5 in Kerala Private Forests (Vesting and Assignment) Act, 1971
5. Eviction of persons in unauthorized occupation.
(1)The custodian or any officer not below the rank of Divisional Forest Officer authorized by the custodian in that behalf may summarily evict any person in unauthorized occupation of any private forest vested in the Government under sub-section (1) of Section 3.(2)Notwithstanding anything contained in any other law for the time being in force, the custodian or the officer authorized under sub-section (1) may for the purposes of that sub-section use such force as he deems necessary.
