in exercise of the power conferred by clause (a) of Section 76 of the said Act, the State Government is further pleased to direct that the Forest Officers mentioned in clause VII of the foregoing table shall exercise the power to arrest without warrant under Section 64 of the said Act in the following cases only:-(a)When an offence is committed near the frontier or border of another State:(b)Incendiary forests fire; and(c)when there is reason to believe that the accused has given a false name or address and is likely to abscond.
