Section 11(2) in Arunachal Pradesh Forest and Special Tiger Protection Force Act, 2012
(2)If any person is found trespassing or squatting in any Reserved Forest, Protected Forests, Anchal Reserve Forests, Village Reserve Forests. Plantation and premises owned by the Forest Department, National Parks, Tiger Reserves, Wildlife Sanctuaries, Conservation Reserve or Community Reserve, he may, without prejudice to any proceedings which may be taken against him, be removed from such areas by any supervisory officer or member of the Forces.
