Section 39 in Himachal Pradesh Private Forests Act, 1954
39. Power to invest Forest Officers with certain powers.
- The State Government may invest any Forest Officer with all or any of the following powers, that is to say:(a)power to enter upon a land and to survey, demarcate and make a map of the same;(b)the power of a Civil Court to compel the attendance of witnesses and the production of documents and material objects; and(c)power to hold inquiry into forest offences and in the course of such inquiry to receive and record evidence.
