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[Entire Act]
State of Punjab - Section
Section 6 in Forest Rules
6. Powers to compel attendance of witnesses, to issue search warrant and to record evidence. - [Forest Officers serving in the Punjab are invested with powers under section 71(b), (c) and (d) of Act VII of 1878 as described in the following schedule] :-
| Class of officers empowered | Section of the Act under which powers are given | Brief discription of nature of powers conferred |
| I. Conservators of Forests and all Divisional ForestsOfficers, provided that such officers hold substantive rank notlower than that of Assistant Conservator of Forests or ExtraAssistant Conservator of Forests, and that they have passed theprescribed tests in Forests Law and in Urdu by the HigherStandard | 71(b) | Powers of a Civil Court to compel the attendance of witnessesand the production of documents |
| II. Conservators of Forests | 71(c) | Power to issue a search warrant under the Code of CriminalProcedure *[-] |
| III. Conservators of Forests and all officers of and abovethe rank of Assistant Conservator of Forests or Extra AssistantConservator of Forests : provided that they have passed theprescribed tests in Forests Law and in Urdu by the HigherStandard. | 71(d) | Power to hold an enquiry in Forest offences and in the courseof such enquiry to receive and record evidence |